Section 6 in Rajasthan Cinemas (Regulation) Act, 1952
6. Power of State Government to issue directions.
- The State Government shall have power, from time to time to issue directions to licensee generally or to any licensee in particular for the purpose of regulating the exhibition of any film or class of films so that scientific films, films intended for educational purposes, films dealing with news and current events, documentary films or indigenous films secure an adequate opportunity of being exhibited and, where any such directions have been issued, those directions shall be deemed to be additional conditions and restrictions subject to which the licence under this Act has been granted.
