Section 8 in Punjab Cinemas (Regulation) Act, 1952
8. [ Power to suspend, cancel or revoke licence. - (1) Notwithstanding anything contained in this Act, the State Government or the licensing authority may at any time suspend, cancel or revoke a licence granted under Section 5 on one or more of the following grounds, namely :-
(a)the licence was obtained through fraud or mis-representation;(b)the licensee has committed a branch of any of the provisions of this Act or rules made thereunder or of any condition or restriction contained in the licence, or of any direction issued under sub-section (4) of section 5;(c)on account of any changes occurring in the locality of the place licensed, the continuance of the licence is considered prejudicial to decency or morality;(d)the licensee has been convicted of an offence under Section 7 of this Act or section 7 of the Cinematograph Act, 1952 (37 of 1952).(e)[ the licensee has been penalised for not less than three times under section 15 of the Punjab Entertainments Duty Act, 1955; and].(f)[ a penalty under section 14A of the Act referred to in clause (e) has been imposed for not less than three times on the licensee; or] [Omitted by Haryana Act 13 of 1985.](g)[ a tax exceeding two hundred rupees has been assessed on the licensee in any one case under sub-clause (ii) of clause (e) of section 2 of the Act, referred to in clause (e).] [Clauses (e), (f) and (g) inserted by Punjab Act 4 of 1963 and further rule by Haryana Act No. 13 of 1985.](2)Where the Government or the licensing authority is of the opinion that a licence granted under section 5 should be suspended, cancelled or revoked it shall, as soon as may be, communicate to the licensee the grounds on which the action is proposed to be taken and shall afford him a reasonable opportunity of showing cause against the action proposed to be taken.(3)If, after giving such opportunity, the Government or the licensing authority, as the case may be, is satisfied that the licence should be suspended, cancelled or revoked, it shall record an order stating therein the ground or grounds on which the order is made, and shall communicate the same to the licensee in writing.(4)Where the order suspending, cancelling or revoking a licence under sub- section (3) has been passed by a licensing authority, any person aggrieved by order may, within thirty days of the communication of such order to him, prefer an appeal to Government which may pass such order as it thinks fit.(5)The order of the Government shall be final.] [Substituted for section 8 by Punjab Act 6 of 1955, Section 2.]
