Section 4 in Rajasthan Cinemas (Regulation) Act, 1952
4. Licensing authority.
- The authority having power to grant licences under this Act (hereinafter referred to as the licensing authority) shall be the District Magistrate.Provided that the State Government may by notification in the [Official Gazetted] [Substituted by Section 4 of the Rajasthan Act No. 27 of 1957 published in the Rajasthan Gazetted, Part 4-A, Extraordinary, dated 13.8,1957.] constitute for the whole or any part 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 13.8,1957.] such other authority, as it may specify in the notification to be the licensing authority for the purposes of this Act.
