Cinematograph Act, 1952
11. Licensing authority
The authority having power to grant licenses under this Part
(hereinafter referred to as the licensing authority) shall be the District
Magistrate:
PROVIDED that the State Government may, by
notification in the Official Gazette, constitute, for the whole or any part of
a Union territory, such other authority as it may specify in the notification
to be the licensing authority for the purposes of this Part.