Section 43 in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888
43.
Every such short-term licence shall be, subject to the following additional conditions, namely: -(1)The Commissioner may, for reasons to be recorded in writing, revoke or suspend the licence when he has reason to believe -(a)that the licence has been fraudulently obtained; or(b)that the enclosed place or building has been used for other purposes of public resort or entertainment than that for which the licence was granted; or(c)that the place or building can no longer be safely used for the purpose for which the licence was granted.(2)Such licence shall be subject to cancellation for the breach of any of the rules in this Part or any of the conditions of the licence.
