Section 332 — Licensing and control of theatres, circuses and places of public amusement.

The New Delhi Municipal Council Act, 1994
No person shall, without or otherwise than in conformity with the terms of a licence granted by the Chairperson in this behalf, keep open any theatre, circus, cinema house, dancing hall or other similar place of public resort, recreation or amusement: Provided that nothing in this section shall apply to private performances in any such place.

Official Hindi (PDF) ↗

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