Section 7(1) in Rajasthan Cinemas (Regulation) Act, 1952
(1)The State Government in respect of the whole or any part of the [the State of Rajasthan] and the District Magistrate in respect of the district within his jurisdiction may, if it or he is of opinion that any films which is being publicly exhibited is like to cause breach of the peace, by order suspend the exhibition of such film and during such suspension, the film shall be deemed to be an uncertified film in such whole, part or district of [the State of Rajasthan] [Substituted by section 4 of the Rajasthan Act No.27 of 1957 published in the Rajasthan Gazetted Part 4-A Extraordinary, dated 13.8.57.].
