Section 15(4) in The U.P. Entertainments and Betting Tax Act, 1979
(4)[] [Inserted by U.P. Act No. 12 of 1989 (w.e.f. 15.04.1989).] Where any permission or licence granted for an entertainment has been revoked or suspended under this section, the District Magistrate or, as the case may be, the Commissioner shall have the power to prevent [such entertainment and also to seize any apparatus, cable wire and other materials as he may deem necessary to prevent such entertainment] [Substituted by U.P. Act No. 25 of 2009 (w.e.f. 16.6.2009) for 'such entertainment'.] and may for this purpose use such minimum force as he may consider necessary in the circumstances of the case.
