Section 5 in Telangana Cinemas (Regulation) Act, 1955
5. Restrictions 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 the persons attending exhibitions therein.(2)Subject to the foregoing provisions of this section and to the control of the Government, the licensing authority may grant licences under this Act to such persons as that authority thinks fit and on such terms and conditions and subject to such restrictions as it may determine.(3)The 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 [indigenous films, or such other films having special value for the public, produced by the [Telangana] [Substituted by Act No. 18 of 1995.] State Film Development Corporation Limited and approved by the Government in that behalf from time to time and the films approved by the Central Government on the recommendations of the Central Film Advisory Board] 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:[Provided that no direction issued under this section shall require the licensee to exhibit any such film or films for a duration not exceeding twenty minutes of the time taken for the entire show.] [Added by Act No. 18 of 1995.]
