Section 4 in The West Bengal Cinemas (Regulation) Act, 1954
4. Licensing authority. -
The authority having power to grant licences (hereinafter referred to as the licensing authority) shall be the District Magistrate within whose jurisdiction the place, where the exhibitions by means of cinematograph are proposed to be given, is situated:Provided that the State Government may, by notification in the Official Gazette, constitute for the whole of West Bengal or any part thereof, such other authority as it may specify in the notification, to be the licensing authority for the purposes of this Act and on such a notification being issued, the District Magistrate or the District Magistrates having jurisdiction in the area or areas in respect of which the notification has been issued shall cease to be the licensing authority or authorities for such area or areas.
