Section 5(2) in The West Bengal Cinemas (Regulation) Act, 1954
(2)Subject to the control of the State Government, the licensing authority may grant licences, under the provisions of this Act and the rules made thereunder, to such persons as that authority thinks fit and on such terms and conditions and subject to such restrictions as it may determine [* * * * * *] [Words omitted by West Bengal Act 14 of 1992.].
