Section 26(5) in Tamil Nadu Exhibition of Films on Television Screen Through Video Cassette Recorders and Cable Television Network (Regulation) Rules, 1984
(5)If the licensing authority is satisfied, either on a reference made to it in this behalf or otherwise that the licensee, has, without reasonable cause failed to comply with any of the provisions of this [Act] [Substituted by G.O. Ms. No. 1682, Home (Cinema-B) Department, dated the 11th November 1991.] or any of the rules made thereunder or any of the terms and conditions laid down in the licence or any of the restrictions imposed by the licensing authority in writing, either in the licence or in a separate order or direction subject to which the licence has been granted, then, without prejudice to any other penalty to which the licensee may be liable under this [Act] [Substituted by G.O. Ms. No. 1682, Home (Cinema-B) Department, dated the 11th November 1991.], the licensing authority may, after giving the licensee an opportunity of showing cause, revoke or suspend the licence.
