Section 5(3A) in The West Bengal Cinemas (Regulation) Act, 1954
(3A)[ The State Government may, from time to time, prescribe guidelines for fixation of prices of admission to places of public exhibition of cinematograph films and for classification of seats in such places by licensees, and it shall be obligatory for licensees to comply with such guidelines.] [Sub-section (3A) inserted by West Bengal Act 17 of 1989 and then substituted by West Bengal Act 14 of 1992.]
