Section 6 in The M.P. Cinemas (Regulation) Act, 1952
6. Power of State Government or local authority to suspend exhibition of films.
(1)The State Government in respect of the [whole State] [Substituted by Section 3(3) of the M.P. Extension of Laws Act, 1958 (No. 23 of 1958) (w.e.f. 1-1-1959).] or any part thereof, and the District Magistrate in respect of the district or town within his jurisdiction, may, if it or he is of opinion that any film which is being publicly exhibited, is likely to cause a breach of the peace, by order suspend the exhibition of any film and during such suspension no person shall exhibit such film in any place in the area specified in the order.(2)Where an order under sub-section (1) has been issued by a District Magistrate a copy thereof, together with a statement of reasons therefor, shall forthwith be forwarded by the District Magistrate to the State Government and the State Government may either confirm or discharge the order.(3)No order under this section shall remain in force for more than two months but the State Government may, if it is of the opinion that any such order should continue in force, direct that the period of suspension shall be extended by such further period as it thinks fit.
