Section 6 in The Assam Cinemas (Regulations) Act, 1953
6. Power to direct licensee not to exhibit certain films.
(1)The State Government in respect of the whole of the State or any part thereof on the Licensing Authority in respect of the area within its jurisdiction may, if it is of opinion that any film which is being publicly exhibited is likely to cause a breach of the 'peace, by order, suspend the exhibition of the film and during such suspension no person shall exhibit such film in any place in the area specified in the order.(2)When an order under sub-section (1) has been issued by the Licensing Authority a copy thereof together with a statement of reasons therefor shall forthwith be forwarded by the Licensing Authority to the State Government and the State Government may either confirm or discharge the order(3)An order made under sub-section (1) shall, unless discharged by the State Government under sub-section (2), remain in force for a period of 2 months 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 as it thinks fit.
