Section 20 in The Karnataka Cinemas (Regulation) Act, 1964
20. Power to exempt.-
The State Government may, if it is necessary or expedient in public interests so to do, by order in writing and subject to such conditions andrestrictions as may be specified in the order, exempt any cinematograph exhibition orclass of cinematograph exhibitions or any place where a cinematograph exhibition isgiven from any of the provisions of this Act or of any rules made thereunder.
