Section 12 in The Karnataka Cinemas (Regulation) Act, 1964
12. Power of State Government to issue directions.-
(1)The State Government may, from time to time, issue directions to any licensee or to licensees generally, requiring the licensee or licensees to exhibit,-(a)such film or class of films having a scientific or educational value;(b)such films dealing with news and current events;(c)such documentary films, indigenous films, or such other films having special value to the public, as may have been approved by the State Government in that behalf from time to time.(2)Where any directions have been issued under sub-section (1), such directions shall be deemed to be additional conditions and restrictions subject to which the licence has been granted:Provided that no direction issued under this section shall require the licensee to exhibit any such film or films exceeding two thousand feet at, or for more than one-fifth of the entire time taken for, any one show.
