Section 6A(4) in U.P. Cinemas (Regulation) Act, 1955
(4)[ Every officer referred to in sub-section (1) shall have the power to prevent any exhibition by means of [cinematograph or digital projection system or video] [Substituted 'cinematograph or video' by U.P. Act No. 7 of 2018, dated 5.1.2018.] being given in contravention of the provisions of Section 3 and may, for that purposes, use such minimum force as he may consider necessary in the circumstances of the case.]
