Section 10 in The Maharashtra Cinemas (Regulation) Act, 1953
10. Power to exempt.
- The State Government [or the Commissioner] may by order in writing exempt, subject to such conditions and restrictions as it [or he] [These words were inserted by Bombay 8 of 1958, Section 3, Schedule.] may impose, any cinematograph exhibition or class of cinematograph exhibitions from any of the provisions of this Act or of any rules made thereunder.
