Section 7(2) in The Maharashtra Cinemas (Regulation) Act, 1953
(2)[ If it appears to the court taking cognizance of an offence, under this Act, on taking such evidence as it may deem necessary, that the accused person is giving an exhibition in or at any place by means of a cinematograph without a licence granted under this Act, or in contravention of any conditions and restrictions imposed by such licence or by an order made under section 10, or when a licence is revoked or suspended under section 8, the court may order-(a)that the place in or at which such exhibition is being given shall be sealed and(b)that a cinematograph together with the machinery, appliances and apparatus, if any, be seized and kept in the custody of the licensing authority, until the complaint is finally disposed of.
