Section 5A(2) in Rajasthan Cinemas (Regulation) Act, 1952
(2)Subject to the control of the State Government and to any rules made in the behalf, the licensing authority after such enquiry, as it deems fit and consulting the local authority concerned may, for reasons recorded, either grant or refuse to grant the licence or permission applied for.] [Inserted by section 3 of the Rajasthan Act No.21 of 1955, published in Rajasthan Gazetted, Part 4-A,Extraordinary, dated 22.12.1955.]
