Section 6(1) in The Maharashtra Cinemas (Regulation) Act, 1953
(1)The State Government in respect of the whole [of the [State of Maharashtra] [These words were substituted for the words 'of the State' by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956, Schedule.] ] or any part thereof or the licensing authority in respect of the area within its jurisdiction, may, if it is of opinion that any film which is being publicly exhibited is likely to cause a breach of public order, by order, suspend the exhibition of the film and during such suspension such film shall be deemed to be an uncertified film [in the area specified in the order.] [These words were substituted for the words 'in the State, part or area as the case may be' by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order. 1956, Schedule.]
