(1)Where the holder of a licence has been convicted of an offence under section 7 of the Cinematograph Act, 1952 (XXXVII of 1952), or of an offence under section 7 of this Act, or acts in contravention of any of the provisions of this Act or of the rules made thereunder or of the conditions and restrictions upon or subject to which the licence has been granted, the licensing authority may revoke the licence or suspend it for such period as it may think fit.(2)Any person aggrieved by the order of the licensing authority revoking or suspending a licence may, within such time as may be prescribed appeal to the State Government or such officer as the State Government may specify in this behalf and the State Government or the officer, as the case may be, may pass such order in the case as it or he thinks fit.
