Section 5(2) in The Maharashtra Cinemas (Regulation) Act, 1953
(2)Subject to the provision of sub-section (1), the licensing authority may [with the previous sanction of the State Government] [These words were inserted by Maharashtra 2 of 1973, Section 2.] grant licences under this Act to such persons as that authority thinks fit [on payment of such fees,] [These words were inserted by Maharashtra 19 of 1961, Section 2.] and on such terms and conditions and subject to such restrictions as may be prescribed [or may, after recording in writing its reasons therefor, refuse to grant any such licence.] [These words were added by Maharashtra 12 of 1960, Section 6 (ii).]
