[31st
October 2023] Special Cell: Whereas the
undersigned considers it expedient that regulations should be framed under
section 28 of Delhi Police Act, 1978 for licensing Places of Public Amusement
and Public Amusement Performances (other than cinema)in the NCT of Delhi. And whereas the undersigned
is satisfied that circumstances exist, which render it necessary that such
regulations should be brought into force at once. And now therefore, the
undersigned, with the previous sanction of the Lieutenant Governor, Delhi and
in exercise of the powers conferred by the provisions of Delhi Police Act,
1978, under Section 28 (1) (x)&(y) makes the following regulations. CHAPTER 1 (1)
These regulations shall be called "The
Regulation for Licensing Places of Public Amusement and Public Amusement
Performances (other than Cinema), 2023". (2)
These shall extend to the whole of the NCT of
Delhi for Performances other than cinema. (3)
These shall come into force from the date of
their publication in the Gazette of India. (1)
Act means the Delhi Police Act, 1978. (2)
Appellate Authority means the Administrator/
Lieutenant Governor of Delhi or the Commissioner of Police, Delhi, as the case
may be, as provided in the regulation. (3)
Commissioner means the Commissioner of Police
of National Capital Territory of Delhi, as defined in the Delhi Police Act,
1978. (4)
Cinema means any place where an exhibition by
means of Cinematograph as defined as such under Cinematograph Act is given. (5)
Fit Locality means the area where Place of
Public Amusement Performance can be arranged without causing any disturbance or
threat to peace and tranquility of the area. (6)
Fit Place means a place of spacious enough
for operation of place of Public Amusement and conduct of public Amusement
performance having facilities of parking (as per applicable policy) which does
not obstruct normal flow of traffic or cause risk, danger, damage or annoyance
to the residents of the locality. (7)
Floor Show means any Public Amusement
Performance including electronic/digital/lasershow/ holographic projection/
virtual performance in any other form within registered/licensed Eating House
including dancing hall etc. as provided under concerned regulations under the
Act. (8)
Licensee means a person holding a license
under these regulations. (9)
Licensing Authority means Commissioner of
Police or any officer so designated by the Commissioner of Police, Delhi on his
behalf. (10)
License to Establish means license issued by
Licensing Authority for the purpose of construction of a permanent place of
public amusement. (11)
License to Operate means license issued by
Licensing Authority for the operation of permanent place of public amusement
for valid performances as per these regulations. (12)
Melas means a place of public gathering where
performances of amusement, joyrides using mechanical or electrical device,
merry-go-round, etc. may be organized. (13)
Organiser means and includes any person who
is promoter, manager, secretary or any person duly authorized/engaged by an
organization/group/ Individual for management of a public amusement
performance. (14)
Place of Public Amusement means a place as
defined under section-2 (k) of the Delhi Police Act-1978. (15)
Performance means any activities of music,
singing, dancing, or game or any other amusement, diversion or recreation other
than cinema. (16)
Place means a place as defined in section
2(j) of the Act. (17)
Place of Public Entertainment means any place
as defined under Section-2 (l)of the Delhi Police Act1978. (18)
Permanent Place of Public Amusement means any
building or permanent structure used for performance. (19)
Temporary Place of Public Amusement means any
tent, canopy, enclosures, booth or removable structure used for performance. (20)
Open place of Public Amusement means any open
area used for performance. (21)
Suitable Person means a person who is - (a)
Competent to execute a valid contract and (b)
has clear antecedent to be certified through
Police Clearance Certificate (PCC) issued by (A) Delhi Police through PCC
portal in case applicant is a resident of Delhi or (B) concerned state/UT
authority in case applicant is a resident of outside Delhi. (c)
is otherwise not an unsuitable person and has
capacity to operate a place of Public Amusement or conduct Performance of
Public Amusement. CHAPTER 2 (1)
No person shall operate or maintain a place
of public amusement in the National Capital Territory of Delhi except as
provided in these regulations, in respect of such place of Public Amusement. There shall be three types
of places of Public Amusement i.e. (1) permanent, (2) temporary and (3) open
places of public amusement. (2)
Application for the Grant of License- (a)
Every person at the time of making
application for a License to establish/operate a Place of Public Amusement
shall furnish particulars in the prescribed application form(Form-A) available
on online Portal of Licensing Division. (b)
A non-refundable processing fee of
application as specified by the Commissioner of Police from time to time with
prior approval of Lt. Governor, Delhi shall be deposited online by the
applicant at the time of submission of application. (c)
Every person applying for a License to establish
a Place of Public Amusement shall upload all the required legible documents
mentioned on the Portal of the Licensing Division. The Commissioner of Police
or any other officer who has been delegated/ authorized by him in this behalf
shall assess that the applicant and the proposed premises for License fulfills
following condition: - (i)
The applicant is suitable, (ii)
The locality where such place of Amusement is
to be opened is fit locality for the purpose proposed. (iii)
The place proposed to be used as a Place of
Public Amusement is fit place for the purpose for which it is proposed to be
used. (3)
License for Permanent Place of Public
Amusement: (a)
Grant of License to Establish: (i)
Any person desiring to put up a permanent
building or structure to be used as permanent place of Public Amusements shall
obtain a license to establish from Licensing Authority before commencing the
construction of building/structure and to establish it. NOC already obtained
under the erstwhile regulations shall be treated as License to establish under
the present regulation. (ii)
Each such application for License to
establish shall be accompanied by the following documents: (a)
Primary Documents (To be obtained by
Licensing Division) (i)
Area Suitability Reports from Local Police
and Traffic. (ii)
NOCs from Building Department of the Civic
bodies. (b)
Secondary Documents (to be uploaded by the
applicant on the portal of Licensing Division) (i)
Sanctioned building plan issued by the
Building department of concerned Civic bodies. (ii)
Proof of Identity of applicant (Aadhar/Voter
ID Card/PAN/Passport/Driving License). (iii)
Proof of Address of applicant (Aadhar/Voter
ID Card/Passport/Electricity Bill/ Landline Telephone Bill/Rent/Lease
Deed/Property Ownership). (iv)
Board Resolution by the partnership
firm/company in favour of applicant in case of partnership/company. (v)
Certificate of incorporation in case of
company and partnership deed in case of partnership firm. (vi)
In case the applicant is resident of Delhi,
valid Police Clearance Certificate (PCC) issued by Delhi Police through PCC
portal, in case applicant is a resident of outside Delhi, then Police Clearance
Certificate (PCC) issued by concerned state/UT authority (vii) Proof of
ownership (iii)
The License to establish will be valid for a
period of three years from the date of issue of such license. (iv)
The applicant will construct the place of
Public Amusements subject to obtaining necessary permissions/NOCs, design/plan approval
for construction from the various authorities as per extant rules and
regulations of the concerned departments within the validity period of the
License to establish issued by the Licensing Authority. The applicant will
obtain required NOCs, compliance (wherever applicable) with respect to
Building, Fire Safety, Environment, Structural and Electrical safety, Disaster
preparedness (including pandemic) and other safety aspects from respective
agencies as per extant laws. (b)
Grant of license to operate: (i)
Every person applying for a License to
operate for a Place of Public Amusement shall furnish particulars in the
prescribed application form (Form-A) available on online Portal of Licensing
Division. Each such application shall be accompanied by the following
documents: (a)
Primary Documents (to be obtained by
Licensing Division) (i)
Health Trade License issued by the
Municipal/Local Authorities. (ii)
In case the applicant is resident of Delhi,
valid Police Clearance Certificate (PCC) issued by Delhi Police through PCC
portal, in case applicant is a resident of outside Delhi, then Police Clearance
Certificate (PCC) issued by concerned state/UT authority. (b)
Secondary Documents (to be uploaded by the
applicant on the portal of Licensing Division) (i)
Proof of ownership/tenancy of the place of
Public Amusements. (ii)
Building Plan. (iii)
Invoice of installation of CCTV with 30 days
recording and valid Annual Maintenance Contract for at least one year(AMC). (iv)
An undertaking to be submitted by applicant
under the Regulations for Licensing Places of Public Amusement and Public
Amusement Performances (other than Cinema), 2023 on the non-judicial stamp
paper worth Rs.100. (Form-C) (ii)
The Certificates/No objection
certificates/compliances (wherever applicable) with respect to Health, Fire
Safety, Environmental norms, structural and Electrical safety, disaster
management (including pandemic), other safety aspects or otherwise as required
in respective laws, shall be governed by the respective Agencies as per the
extant laws, rules and bye-laws. (iii)
The Licensing Authority may inspect the place
of Public Amusements before or after the grant of license. The Licensing
Authority may authorize any of his subordinate police officer not below the
rank of Sub-Inspector to undertake such inspections. (iv)
License to operate will be issued under
section 28 of Delhi Police Act in the name of the person as reflected in Health
Trade License issued by Civic bodies. (v)
In case, an applicant is holding a license
for public entertainment issued under the Regulations for Keeping Places of
Public Entertainment in the National Capital Territory of Delhi or Registration
Certificate issued under Regulations for Delhi Eating Houses Registration
Regulations, wishes to hold public amusement performances in the said premises,
he shall have to obtain a permanent place of public amusement license for the
same and submit the following documents on the Portal: (i)
Primary Documents (to be obtained by
Licensing Authority) (i)
Health Trade License issued by the
Municipal/Local Authorities in this regard. (ii)
Secondary Documents (to be uploaded by the
applicant on the portal of Licensing Division) (i)
An undertaking to be submitted by applicant
under the Regulations for Licensing Places of Public Amusement and Public
Amusement Performances (other than Cinema), 2023 on the non-judicial stamp
paper worth Rs.100. (Form- C) (ii)
For processing the application for grant of
Performance license for Floor shows in an Eating House/ places of Public
Entertainment the following additional documents will be required for grant of
Performance license (floor show in a dancing hall) other than already indicated
in the common application form for grant/renewal of Registration
Certificate/license of eating house under respective regulations. Site Plan indicating size
and location of dance floor, platform and the sitting area, Maximum occupancy. (iii)
The validity of license will be co-terminus
with the validity of license of place of Public Entertainment or registration
certificate. (iii)
Renewal of License: - (i)
An online application on (Form-D)for renewal
of license for place of public amusement accompanied with the requisite
documents shall be made online on the portal of Licensing Division,60 days
before the date of expiry of the validity of the license. The license shall be
renewed by such authority on receipt of the following documents: (a)
Primary Documents (to be obtained by
Licensing Division) (i)
Valid Health Trade License issued by the
Civic bodies. (ii)
Area Suitability Reports from Local Police
and Traffic. (iii)
In case the applicant is resident of Delhi,
valid Police Clearance Certificate (PCC) issued by Delhi Police through PCC
portal, in case applicant is a resident of outside Delhi, then Police Clearance
Certificate (PCC) issued by concerned state/UT authority (b)
Secondary Documents (to be uploaded by the
applicant on the portal of Licensing unit) An undertaking to be submitted by
applicant under the Regulations for Licensing Places of Public Amusement and
Public Amusement Performances (other than Cinema), 2023 on the nonjudicial
stamp paper worth Rs.100(Form-C). (ii)
The Certificates/No objection
certificates/compliances (wherever applicable) with respect to Health, Fire
Safety, Environmental norms, structural and Electrical safety, disaster
management (including pandemic), other safety aspects or otherwise as required
in respective laws, shall be governed by the respective Agencies as per the
extant laws, rules and bye-laws. (iv)
Validity of license: The license shall be
valid for a maximum period of three years ending on 31st day of the March of
the third financial year. (v)
Transfer of License: (i)
A license granted under these Regulations
shall not be transferable or assignable but shall be personal for the person
only to whom it is granted. (ii)
If a licensee transfers or assigns his
business to any other person or enters into an agreement with another person,
involving his giving up the conduct or control over the business, the license
granted to him shall stand terminated from the date of such transaction. (iii)
However, in the case of death
/incapacitation/lunacy of the licensee, his/herlegal heirs may make an
application online within one month from the date of death of licensee, to the
Commissioner of Police or any other officer authorized by him in this behalf,
to have the benefit of the license for the remaining period of the license and
the Commissioner or any other officer authorized by him in this behalf may
decide the application having regard to the provisions of these Regulation. (vi)
Change of name: No person who holds a license
to operate a Place of Public Amusement shall make any change in the name of
establishment or use his premise(s) for the purpose of services which is not
authorized as per license granted. If the licensee desires to change the name
of the establishment or provide any other kind of entertainment services,
licensee shall apply for fresh endorsement on the existing license online
before Commissioner of Police or any other officer authorized by him in this
behalf. (vii)
Every licensee shall at all times allow free
access to such place to any police officer entering the same in the discharge
of his official duty. (viii)
No licensee shall allow any performance to be
held unless valid performance license has been obtained for the purpose. (4)
License for temporary or open place of Public
Amusement: (a)
Grant of License: (i)
Every person applying for a License for
temporary Place of Public Amusement shall furnish particulars in the
application form (Form-E) available on online portal of Licensing Division.
Each such application shall be accompanied by the following documents : (a)
Primary documents: (To be obtained by
Licensing Division) (i)
Health Trade License issued by the
Municipal/Local Authorities. (ii)
Area Suitability Reports from Local Police
and Traffic. (iii)
In case the applicant is resident of Delhi,
valid Police Clearance Certificate (PCC) issued by Delhi Police through PCC
portal, in case applicant is a resident of outside Delhi, then Police Clearance
Certificate (PCC) issued by concerned state/UT authority (b)
Secondary documents: (to be uploaded by the
applicant on the portal of Licensing Division) (i)
Proof of Identity of applicant (Aadhar/Voter
ID Card/PAN/Passport/Driving License). (ii)
Proof of Address of applicant (Aadhar/Voter
ID Card/Passport/Electricity Bill/Landline Telephone Bill/Rent/Lease
Deed/Property Ownership). (iii)
Invoice of installation of CCTV up to 30 days
recording. (iv)
Booking Slip from land owning agency/Proof of
ownership/tenancy of the place of Public Amusements. (v)
An undertaking to be submitted by applicant
under the Regulations for Licensing Places of Public Amusement and Public
Amusement Performances (other than Cinema), 2023 (Form-C). (ii)
Licensing Authority on receipt of documents
and NOCs/Permissions/Sanctions shall grant the license for place of public
amusement to the applicant on such terms and conditions and subject to such
restrictions as the Licensing Authority may determine. The Place of Public
Amusement License shall be subject to such additions and alterations as may be
deemed necessary by the Licensing Authority. (iii)
The Certificates/No objection
certificates/compliances (wherever applicable) with respect to Health, Fire
Safety, Environmental norms, structural and Electrical safety, disaster
management (including pandemic), other safety aspects or otherwise as required
in respective laws, shall be governed by the respective Agencies as per the
extant laws, rules and bye-laws. (iv)
The Licensing Authority may inspect the place
of Public Amusements before or after the grant of license. The Licensing
Authority may authorize any of his subordinate police officer not below the
rank of Sub-Inspector to undertake such inspections. (b)
Validity: The license shall be valid for the
period of continuous booking of the land where temporary structure is to be
constructed subject to a maximum of three years. CHAPTER 3 (1)
No person shall conduct any performance
unless he has obtained a performance license from the Licensing Authority to
hold such performance. There shall be three types of licenses for Performances
i.e. at permanent, temporary or open places of public amusement. (2)
Application for Grant of License: (a)
Every person applying for performance license
at a place of public amusement shall furnish particulars in the application
(Form-F) available on online portal of Licensing Division. (b)
A non-refundable processing fee of
application as specified by the Commissioner of Police from time to time with
prior approval of Lt. Governor, Delhi shall be deposited online by the
applicant at the time of submission of application. (c)
Every person applying for a License of
performance at Place of Public Amusement shall upload all the required
documents mentioned on the Portal of the Licensing Division. The Commissioner
of Police or any other officer authorized by him in this behalf shall assess
that the applicant and the proposed performance for License fulfills following:
- (i)
The applicant is suitable, (ii)
That the performance does not adversely
impact public order, morality, decency or is in the interest of general public. (3)
License at Permanent Place of public
amusement (a)
Grant of License: An application in this
regard shall be made online along with the following documents: (i)
Booking slip from permanent place of Public
amusement. (ii)
Proof of Identity of applicant (Aadhar/Voter
ID Card/PAN/Passport/Driving License). (iii)
Proof of Address of applicant (Aadhar/Voter
ID Card/Passport/Electricity Bill/Landline Telephone Bill/Rent/Lease
Deed/Property Ownership). (iv)
Nomination/authorization by the Organizer in
favour of applicant. (v)
An undertaking to be submitted by applicant
under the Regulations for Licensing Places of Public Amusement and Public
Amusement Performances (other than Cinema), 2023 on the non-judicial stamp
paper worth Rs.100/-. (vi)
In case the applicant is resident of Delhi,
valid Police Clearance Certificate (PCC) issued by Delhi Police through PCC
portal, in case applicant is a resident of outside Delhi, then Police Clearance
Certificate (PCC) issued by concerned state/UT authority. (b)
Validity of License: The validity of such
license shall be only for the period during which a particular Public Amusement
Performance is proposed to be held. However, Public Amusement Performance
license to operate a Video Games Parlor and Amusement Park may be granted or
renewed for a period of three years ending on 31stday of March of the third
financial year. (4)
License at temporary or open Place of Public
Amusement (a)
Every person applying for performance license
at temporary place of public amusement shall furnish particulars in the application
(Form-G) available on online portal of Licensing Division at least 10 days
before the performance. (b)
A non-refundable processing fee of
application as specified by the Commissioner of Police from time to time with
prior approval of Lt. Governor, Delhi shall be deposited online by the
applicant at the time of submission of application. (5)
Each such application shall be accompanied by
the following documents: (a)
Primary Documents (To be obtained by
Licensing Division) (i)
Area Suitability Report(ASR) from local
Police and Traffic Police. (ii)
In case the applicant is resident of Delhi,
valid Police Clearance Certificate (PCC) issued by Delhi Police through PCC
portal, in case applicant is a resident of outside Delhi, then Police Clearance
Certificate (PCC) issued by concerned state/UT authority. (b)
Secondary Documents (to be uploaded by the
applicant on the portalof Licensing Division) (i)
Booking slip from land owning
agency/Permanent Place of Public Amusement. (ii)
Proof of Identity of applicant (Aadhar/Voter
ID Card/PAN/Passport/Driving License). (iii)
Proof of Address of applicant (Aadhar/Voter
ID Card/Passport/Electricity Bill/Landline Telephone Bill/Rent/Lease
Deed/Property Ownership). (iv)
Nomination/authorization by the Organizer in
favour of applicant. (v)
Invoice of installation of CCTV with 30 days
recording facility. (vi)
An undertaking to be submitted by applicant
under the Regulations for Licensing Places of Public Amusement and Public
Amusement Performances (other than Cinema), 2023 on the non-judicial stamp
paper worth Rs.100/-. (c)
The Certificates/No objection
certificates/compliances (wherever applicable) with respect to Health, Fire
Safety, Environmental norms, structural and Electrical safety, disaster
management (including pandemic), other safety aspects or otherwise as required
in respective laws, shall be governed by the respective Agencies as per the
extant laws, rules and bye-laws. (d)
The license shall state the title of each
item of the performance with general description and specific period & date
of performance as well. CHAPTER 4 (1)
The Licensing Authority will have the right
to refuse to grant/renew or cancel a license as per provisions of section 28
(1) (x) & (y) of Delhi Police Act-1978. (2)
The licensee shall display the copy of the
license issued by the Competent Authority at a prominent place at reception of
the licensed place (3)
No person holding a performance license under
these regulations shall promote impropriety of language, indecency of dress,
dance, movement or gesture, offensive personation or representation, likely to
excite feeling of sedition or discontent, likely to cause riot or breach of
peace, to promote or excite hostile feelings between different classes,
religion or any individual, dangerous exhibition or display of a performance or
game, with wild beasts, except in so far as it is an item of performance in a
circus which shall be governed by regulations. Performance or game involving
risk, damage or danger to the audience or public or any performance which does
not cover under the License shall not be allowed. (4)
Fees for the grant/renewal/duplicate license
of Place of Public Amusements License and Performance License shall be as
specified by the Commissioner of Police from time to time with prior approval
of Administrator/Lieutenant Governor, Delhi. (5)
Smoking shall not be allowed at any place of
public amusement. No Smoking sign should be prominently displayed in the same. (6)
No licensee shall admit to any part of the
place of public amusement, greater number of person than the maximum number
authorized in the license issued under these Regulations to be accommodated in
such part. (7)
The licensee shall give free access to the
place of Public Amusement at all hours to the officers nominated by the Licensing
Authority or a Police Officer in discharge of his official duties or other
officers legally authorized on this behalf. (8)
License granted under these regulations shall
not be transferred but shall be for event of personal benefit only of the
person to whom it is granted and on the death of the Licensee, license shall
be, subject to the provisions of these regulations, deemed to be revoked. (9)
No person is allowed to carry arms in the
Place of Public Amusements subject to the provisions of the Arms Act. (10)
No person under 18 years of age shall be
entitled to obtain or hold any license under these regulations. (11)
No alteration of lay out, design and
structure of licensed place shall be made without the prior sanction of
concerned authorities. (12)
Buildings licensed under the Delhi
Cinematograph Rules-2008, for cinematograph performance shall be deemed to be
considered as permanent place of public amusement for the purpose of these
regulations. (13)
The provisions of Chapter III shall not apply
to the following performance namely: (1) Religious gathering at place of
worship (2) Events organized by School/College within their premise (3) General
Body meetings of legally recognized bodies under various statutes (4) Book
launch events (5) Cremation, Death anniversary, marriage, birthday, wedding
anniversaries (6) Special gatherings of educational institutions recognized by
Govt. or Universities (7) Performances for which a license is required under
the Delhi Cinematograph Rules, 2008. (14)
Licensee or organizer shall be available in
the place of Public Amusements during operational hours. (15)
During an epidemic/pandemic/infectious
disease/unforeseen situation, licensee shall strictly comply with all
instructions/ directions and restrictions, as may be issued from time to time,
by the National Disaster Management Authority (NDMA), District Disaster
Management Authority (DDMA) and other Government Agencies in this behalf in
respect of any measures considered necessary by them to prevent the spread of
epidemic/pandemic/ infectious disease/unforeseen situation. (16)
There shall be First aid facility readily
available at every temporary /permanent place of Public Amusements. (17)
Every licensee shall take sufficient steps to
prevent overcrowding in or around such place and in the event of any disturbance
or incident involving injury to human life or limb, illegal activity therein or
threat, shall give immediate information of the same to the police. (18)
If any licensee knowingly permits, persons of
notoriously bad character to meet or remain in such place or indulges or
permits any illegal activity, the Commissioner of Police or any other officer
authorized by him in this behalf shall have the power in his discretion at any
time to cancel a license granted under these Regulation or to suspend it for such
period as he may specify. The person to whom such direction is issued by the
Commissioner of Police or any other officer authorized by him in this behalf
shall forthwith comply with such direction. (19)
Every licensee shall, as soon as he closes or
ceases to operate a licensed place of Public Amusements in respect of which a
license has been granted under these Regulations and give intimation thereof to
the Commissioner of Police or any other officer authorized by him in this
behalf for further necessary action by the Licensing Authority. (20)
Regulation of sound levels and performance
hours which are as follows: (a)
Timings of Public Amusement Performance :- (i)
The timing for Public Performance at
Permanent Places of Public Amusement shall be up to 12.30 AM. (ii)
The timing for Public Performance at
temporary/open Places of Public Amusement shall be up to 10.00 PM as per the
Provisions of Noise Pollution (Regulation & Control) Rules, 2000. (iii)
The timings for Public Amusement Performance
and playing of music and other amplifying instruments during such public
performance on special religious/festive/cultural occasions of a limited
duration not exceeding 15 days in all during a calendar year can be increased
beyond the normal timings by a special order passed in this regard on each
occasion by the Honble LG, Delhi. (iv)
The timing for performances in all the Eating
houses and Places of public entertainment which have license for permanent
place of amusement will be as per the operational timings prescribed in the
respective Registration Certificate/License for such Eating house or places for
public entertainment in the respective regulations. (b)
Sound levels: For all Public Amusement
Performances being held, the level of sound to be played will be as per the
Provisions of The Noise Pollution (Regulation & Control) Rules, 2000 and/or
guidelines issued by any lawful competent authority from time to time. (21)
The Police Clearance Certificate (PCC) which
has been issued within one year prior to date of application shall be
considered valid. CHAPTER 5 (1)
Refusal, Cancellation and Suspension (a)
Refusal for Grant: -The Commissioner of
Police or any other officer who has been delegated/authorized by him in this
behalf shall have discretion to refuse license for Place of Public Amusement if
such place does not fulfill the requirements as mentioned in Regulations. (b)
Refusal for Renewal: -The Commissioner of
Police or any other officer who has been delegated/authorized by him in this
behalf may refuse to renew the License, if the Licensee has submitted a false
undertaking or the licensed premises has violated the terms and conditions of
the License duly communicated to the Licensing Authority in writing by the area
Local Police, making him unsuitable to hold the License. (c)
Cancellation and Suspension: - (i)
In case of regulating traffic and for
presentation of order in public places etc, the Commissioner of Police or any
other officer authorized by him in this behalf shall have the power in his
discretion at any time to cancel a License granted under these Regulations or
to suspend for such period as he may specify and to direct the Licensee of any
Place of Public Amusement to close place either permanently or temporarily. (ii)
The Licensing Authority may cancel or suspend
the license and its operation either permanently or temporarily by giving such
order in writing after offering him an opportunity of being heard. (iii)
If the Commissioner of Police or any other
officer authorized by him in this behalf is satisfied after such enquiry as it
deems fit that Licensee is not a suitable person for continuing to hold the
license or in order to prevent any obstructions, inconvenience in the vicinity
or to prevent disturbance in such place shall have the power at any time to
cancel a license granted under these Regulations or to suspend for such period
as he may specify and to direct the Licensee to close the place either
permanently or temporarily. (iv)
If the Commissioner of police or other
officer authorized by him in this behalf is satisfied that licensee has
violated any term/condition of the license, shall have the power at any time to
cancel his license granted under these Regulations or to suspend for such
period as he may specify and to direct the Licensee to close the place either
permanently or temporarily. (2)
No License granted under these Regulations
shall be cancelled until the holder of a License has been given a reasonable
opportunity of showing cause why this license should not be cancelled. Provided that no such
opportunity for showing cause shall be necessary when the license is suspended
temporarily pending an enquiry against the holder of the license for
contravention of any of these Regulations or any order made there under or of
any of the conditions of the License granted to him. (3)
Suspension/Cancellation/Revocation/Cessation
of operations/Prosecutionby other agencies: Actions like Suspension/Cancellation/Revocation/Cessation
of Operations/Prosecution on any violation of license/NOC granted under
relevant statutes by other agencies shall be taken by them as per their
respective Acts/Rules/Regulations applicable to them. The concerned agencies
shall be solely responsible for execution of such Suspension/ Cancellation/
Revocation/Cessation of Operations/ Prosecution orders as per their respective
Acts/Rules/Regulations. (4)
Power to issue directions : The Commissioner of
Police/Licensing Authority shall issue directions/conditions from time to time
for operational reasons to be complied with by the Licensee. (5)
Responsibilities of the applicant: It shall
be the sole responsibility of the applicant to obtain necessary
NOCs/permissions/compliances etc. from the concerned authorities and statutory
bodies. (6)
Responsibilities of other agencies: The
Certificates/NOCs/Compliances (wherever applicable) with respect to Health,
Fire Safety, Environmental norms, structural and Electrical safety and other
safety aspects shall be issued by the respective government agencies as per
their acts/rules/byes -laws. (7)
The Licensee of a Place of Public Amusement
shall ensure that no public amusement performance is held unless necessary
public performance license has been obtained from the competent authority. It
shall be collective responsibility of the licensee, organiser or authorised
nominees to ensure that all the terms and conditions of the license are
complied within letter and spirit during the performance. In case of violation
of these provisions, the place of public amusement licensee and the organizer
shall be jointly held responsible and prosecuted as per law. (8)
Appeal- (a)
Any person, aggrieved by an order of the
officer authorized by Commissioner of Police refusing to grant or renew license
or cancelling a license under the provisions of these Regulations may within 30
days from the date of communication to him of such order, appeal to the
Commissioner of Police, Delhi. (b)
Any person, aggrieved by an order of
Commissioner of Police refusing to grant or renew license or cancelling a
license under the provisions of these Regulations may within 30 days from the
date of communication to him of such order, appeal to the Administrator, Delhi. (9)
Review of Regulations:- In order to bring them in
conformity with the changed circumstances, these Regulations shall be reviewed
from time to time and at-least once in two years. (1)
Immediately with effect from the date on
which these Regulations come into force, the Notification issued on 29th
December, 1980 shall stand repealed. (2)
Notwithstanding any such repeal, anything
done or any action taken or purported to have been taken or any license
granted, under the notification repealed by sub-regulation (1), shall, in so
far as these are not inconsistent with these Regulations or the Delhi Police
Act, 1978, be deemed to have been done, taken or granted under the
corresponding provisions of these Regulations Supersession Clause: -This
Notification supersedes the previous Notification N.4935 Special Cell issued on
29th December, 1980.Regulation
For Licensing Places Of Public Amusement And Public Amusement Performances
(Other Than Cinema), 2023
Regulation – 7. Repeal and Savings