Section 6(1) in The Assam Cinemas (Regulations) Act, 1953
(1)The State Government in respect of the whole of the State or any part thereof on the Licensing Authority in respect of the area within its jurisdiction may, if it 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 the film and during such suspension no person shall exhibit such film in any place in the area specified in the order.
