Section 7 in Rajasthan Cinemas (Regulation) Act, 1952
7. Power to suspend exhibition of films in certain cases.
(1)The State Government in respect of the whole or any part of the [the State of Rajasthan] and the District Magistrate in respect of the district within his jurisdiction may, if it or he is of opinion that any films which is being publicly exhibited is like to cause breach of the peace, by order suspend the exhibition of such film and during such suspension, the film shall be deemed to be an uncertified film in such whole, part or district of [the State of Rajasthan] [Substituted by section 4 of the Rajasthan Act No.27 of 1957 published in the Rajasthan Gazetted Part 4-A Extraordinary, dated 13.8.57.].(2)Where an order under sub-section (1) has been issued by a District Magistrate, a copy thereof together with, a statement of reasons therefore, shall forthwith be forwarded to the State Government [and the State Government may on a consideration of all the facts of the case confirm, modify, or cancel the order]. [Substituted by Section 4 of Rajasthan Act No.21 of 1955 published in the Rajasthan Gazetted, Part 4-A Extraordinary, dated 22.12.1955.](3)An order made under this section shall remain in force for a period of two months from the date thereof, but the State Government may, if it is of opinion that the order should continue in force, direct that the period of suspension shall be extended by such further period, as it thinks fit.
