Section 4 in The Assam Cinemas (Regulations) Act, 1953
4. Licensing authority.
- Subject to the provisions of Section 5 the District Magistrate within the jurisdiction of his district or any other authority constituted by the State Government by notification in the Official Gazette (hereinafter referred to as the Licensing Authority) for the whole or any part of the State may grant licences under this Act;Provided that no licence shall be issued by the Licensing Authority except with the previous approval of the State Government who shall take into consideration all applications for the licence in question and after such consideration may accord its approval to the proposal submitted by the Licensing Authority or direct such authority to grant a licence to any other applicant with or without such conditions as it may deem proper and in such cases such directions shall be deemed to be the previous approval of the State Government.
