Section 15(1) in Sikkim Cinemas (Regulation) Rules, 1979
(1)The licensing authority may at its discretion revoke or suspend the licence granted to any cinema within its jurisdiction if it is satisfied(a)that the licensee is responsible for a breach of any of the provisions of the Act or of the rules or any condition of the licence, or(b)that any unauthorised alteration is made in the building or the seating arrangement or enclosure, or(c)that the building and installation are not maintained in proper order, or(d)that the licensee has failed without sufficient cause to comply with any direction given under the Act or the rules, or(e)that the cinema is used or conducted in a manner prejudicial to the public interest.
