Section 7(5) in The Tamil Nadu Cinemas (Regulation) Act, 1955
(5)An order issued under sub-section (1) shall remain in force for a period of two weeks from the date thereof, but the Government may, if they are of opinion that the order should continue in force, direct that the period of suspension shall be extended by such further period as they think fit:Provided that the Government or the District Collector may review their [or his] [Inserted by Tamil Nadu Cinemas (Regulation) Second Amendment Act, 1987 (Tamil Nadu Act 48 of 1987).] own order.
