Section 5 in The Assam Cinemas (Regulations) Act, 1953
5. Restrictions on power to 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 substantially complied with; and(b)adequate precautions have been taken in the place in respect of which the licence is to be given to provide for the safety of persons attending exhibitions therein.(2)The State Government may, from time to time, issue directions to licences generally or to any licensee in particular, for the purposes of regulation the exhibition of any film or class of films, so that scientific films, films intended for educational purposes, films dealing with news and current events, documentary films or indigenous films secure an adequate opportunity of being exhibited, or where any such directions have been issued, those directions shall be deemed to be additional conditions and restrictions subject to which the licence has been granted.
