Section 5 in The Karnataka Cinemas (Regulation) Act, 1964
5. Licence for exhibition of cinematograph films.-
(1)Any person, who intends to give exhibition by means of a cinematograph in a place shall make an application inwriting to the licensing authority for a licence therefor, together with such particulars as may be prescribed.(2)The licensing authority may, thereupon, after consulting such authority or officer as may be prescribed and subject to the provisions of this Act, and the rules made thereunder, grant the licence to such person and on such terms and conditions and subject to such restrictions as it may determine.(3)Where the licensing authority refuses to grant the licence, it shall do so by an order communicated to the applicant, giving the reasons for such refusal.
