Section 5 in The Gujarat Cinemas (Regulation) Act, 2004
5. Restriction on powers of licensing authority.
(1)The licensing authority shall not grant a licence under this Act, unless it is satisfied that -(a)the rules made under this Act have been substantially complied with, and(b)adequate precautions have been taken in the place, in respect of which the licence is to be given, to provide for the safety of persons attending exhibition therein.(2)Subject to the provisions of sub-section (1), and to the control of the State Government, the licensing authority may grant licences under this Act to such persons as that authority thinks fit and on payment of such fees and on such terms and conditions and subject to such restrictions as may be prescribed.(3)The State Government may, from time to time, issue directions to licensees generally or to any licensee in particular for the purpose of regulating the exhibition of any film or class of films so that scientific films, films intended for educational purposes, films dealing with news and current events, documentary films or indigenous films secure an adequate opportunity of being exhibited, and where any such directions have been issued, those directions shall be deemed to be additional conditions and restrictions subject to which the licence has been granted.
