Section 15(5) in The Karnataka Cinemas (Regulation) Act, 1964
(5)An order issued under sub-section (1) shall remain in force for a period of twoweeks from the date thereof, but the State Government may, if it is of opinion that the order should continue in force, direct that the period of suspension shall be extended by such further period or periods not exceeding two months in the aggregate, as it thinks fit:Provided that the State Government or the licensing authority may, at any time review its own order.
