Section 5 in The Punjab Cinemas (Regulation) Act, 1952
5. Restrictions on powers of licensing authority.
(1)The licensing authority shall not grant a licence under this Act unless it is satisfied that -(a)the rules made under this Act have been complied with, and(b)adequate precautions have been taken in the place, in respect of which the license is to be given to provide for the safety of the persons attending exhibitions therein.(2)Subject to the foregoing provisions of this section and to the control of the Government, the licensing authority may grant licences under this Act to such persons as it thinks fit, on such terms and conditions as it may determine.(3)[ Any person aggrieved by the decision of the licensing authority -(i)refusing to grant a licence under this Act; or(ii)approving the classification of seats for or the rates of admission to any cinematograph exhibition under the rules made under this Act ; may within such time as may be prescribed, appeal to the Government or to such officer as the government may specify in this behalf and the appellate authority may make such order as it thinks fit.](4)The Government may, from time to time, issue directions to licensees 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 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 subject to which the licence has been granted.
