Section 4 in The Maharashtra Cinemas (Regulation) Act, 1953
4. Licensing Authority.
- The authority having power to grant licences under this Act, shall be-(i)in Greater Bombay, the Commissioner of Police, Greater Bombay;(ii)in other areas for which a Commissioner of Police is appointed under section 7 of the Bombay Police Act, 1951, such Commissioner; and(iii)elsewhere, the District Magistrate:Provided that the State Government may, by notification in the Official Gazette, constitute for the whole or any part of the [state of Maharashtra] [These words were substituted for the words 'Bombay area of the State of Maharashtra' by Maharashtra 12 of 1960.] such other authority as it may specify in the notification to be licensing authority for the purposes of this Act.
