Section 6(1) in The M.P. Cinemas (Regulation) Act, 1952
(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.
