Section 12(1) in The Karnataka Cinemas (Regulation) Act, 1964
(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.
