(1)The Lieutenant-Governor or, as the case may be, the Chief Commissioner, in respect of thewhole or any part of a Union territory and the District Magistrate in respect of the district within his jurisdiction, may, if 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 the film and during such suspension the film shall be deemed to be an uncertified film in the State, part or district, as the case may be.
