Section 6(1) in The Punjab Cinemas (Regulation) Act, 1952
(1)The Government in respect of the whole of the State of Punjab or any part thereof, and the District Magistrate in respect of the district within his jurisdiction may, if it or he, as the case may be, is of opinion that any film which is being publicly exhibited is likely to cause a breach of peace, by order, suspend the exhibition of the film and during such suspension the film shall be deemed to be uncertified film in the State, part of the State or district, as the case may be.
