Section 4 in The M.P. Cinemas (Regulation) Act, 1952
4. Licensing Authority.
The authority having powers to grant licenses under this Act (hereinafter referred to as the "licensing authority") shall be the Commissioner for the municipal area within the limits of Municipal Corporation and the District Magistrate, or an executive magistrate, not below the rank of sub-divisional magistrate, authorized by the District Magistrate for municipal areas falling within limits of Municipal Council, Nagar Parishads and for other areas:Provided that the State Government may, by notification, constitute for the whole or any part of the State such other authority as it may specify in the notification to be the licensing authority for the purposes of this Act.
