Section 15(1) in The Karnataka Cinemas (Regulation) Act, 1964
(1)The State Government in respect of the whole of the Stateor any part thereof, and the licensing authority in respect of the area within its jurisdiction, may, if it is of opinion that any film, which is being or is about to be publicly exhibited is likely to cause a breach of the peace, by order, suspend the exhibition of such film; and during the period of such suspension no person shall exhibit such film or permit it to be exhibited in any place in the State or any part or area thereof, as the case may be.
