Section 6(2) in Telangana Cinemas (Regulation) Act, 1955
(2)Subject to the control of the Government and to any rules made in this behalf, the licensing authority, after making such inquiry as it deems fit and consulting the chief executive officer (by whatever designation he may be known) of the local authority concerned, may, for reasons, to be recorded either grant or refuse to grant the licence or permission applied for.
