(1)Notwithstanding anything contained in sub-section (2) of section 6, the Central Government may, by notification in the Official Gazette suspend a certificate granted under this Part, for such period as it thinks fit or may revoke such certificate if it is satisfied that—(i)the film in respect of which the certificate was granted, was being exhibited in a form other than the one in which it was certified; or(ii)the film or any part thereof is being exhibited in contravention of the provisions of this Part or the rules made thereunder.
