Kerala Places Of Public Resort (Amendment) Act, 1975

S Kerala 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Kerala Places Of Public Resort (Amendment) Act, 1975 21 of 1975 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 1 Kerala Places Of Public Resort (Amendment) Act, 1975 21 of 1975 An Act to amend the Kerala Places of Public Resort Act, 1963 WHEREAS it is expedient to amend the Kerala Places of Public Resort Act, 1963, for the purpose here inafter appearing; BE it enacted in the Twenty-sixth Year of the Republic of India as follows:- 1. Short Title And Commencement :- ( 1 ) This Act may be called the Kerala Places of Public Resort (Amendment) Act, 1975. (2) It shall come into force at once. 2. Amendment Of Section 1 :- For sub-section (4) of section 1 of the Kerala Places of Public Resort Act, 1963 (40 of 1963), the following sub-section shall be substituted, namely: "(4) Nothing in this Act shall apply to any place licensed for purposes of cinematograph exhibition under the Kerala Cinemas (Regulation) Act, 1958 (32 of 1958), or to any temple, church, mosque or other place of public worship or to any building belonging to or under the control of the State or Central Government.".

Act Metadata
  • Title: Kerala Places Of Public Resort (Amendment) Act, 1975
  • Type: S
  • Subtype: Kerala
  • Act ID: 19381
  • Digitised on: 13 Aug 2025