Section 7(2) in Rajasthan Cinemas (Regulation) Act, 1952
(2)Where an order under sub-section (1) has been issued by a District Magistrate, a copy thereof together with, a statement of reasons therefore, shall forthwith be forwarded to the State Government [and the State Government may on a consideration of all the facts of the case confirm, modify, or cancel the order]. [Substituted by Section 4 of Rajasthan Act No.21 of 1955 published in the Rajasthan Gazetted, Part 4-A Extraordinary, dated 22.12.1955.]
