Section 4A(3) in U.P. Cinemas (Regulation) Act, 1955
(3)Not with standing anything to the contrary contained in any provision of this Act or any other law for the time being in force, the District Magistrate or any other officer authorized by the State Government in this behalf, may prohibit the holding of such entertainment, if he is satisfied that-(a)the proprietor has given any false information which is likely to result in the evasion of tax;(b)the proprietor has committed or likely to commit a breach of any of the provisions of this Act or the rules made there under; or(c)the holding of the entertainment is prejudicial to public safety, decency or morality :Provided that nothing in this section shall apply to Direct-to-Home. cable services and all entertainments licensed under the provisions of this Act.
