Section 18 in The Karnataka Cinemas (Regulation) Act, 1964
18. Revisional powers of State Government.-
The State Government may call for and examine the record in respect of any original order passed under the provisions of this Act against which no appeal lies under section 10 or 17, for the purpose of satisfyingitself as to the legality or propriety of such order, and may pass such order in referencethereto, as it thinks fit:Provided that no order shall be passed under this section without giving an opportunity to show cause against such order to the party who may be affected by suchorder.
