Section 1(3) in The Orissa Cinemas (Regulation) Act, 1954
(3)It shall come into force at once.Notes-The general power to legislate with regard to cinemas is in the State Legislature and covered by Entry 33, Part II of Schedule VII of the Constitution. Only a particular power is reserved for the Union Legislature in Entry 60 of List 1. viz., the sanctioning of films for exhibition.
