Section 4 in Andhra Pradesh Cinemas (Regulation) Act, 1955
4. Licensing authority.
- The authority having power to grant licences under this Act (hereinafter referred to as the licensing authority) shall be the District Collector:Provided that the Government may, by notification constitute for the whole or any part of the State such other authority as it may specify in the notification to be the licensing authority for the purposes of this Act.
