Section 8 in The Maharashtra Cinemas (Regulation) Act, 1953
8. Power to revoke or suspend licence.
- In the event of any contravention by the holder of a licence of any of the prow, of this Act or the rules made thereunder or of any of the conditions or restrictions upon or subject to which the licence has been granted to him under this Act [or of any of the conditions or restrictions imposed by an order of exemption made under section 10] [These words and figures were inserted by Bombay 38 of 1955, Section 3.], or in the event of his conviction of/an offence under section 7 of this Act or section 7 of the Cinematograph Act, 1952, [or on receipt of recommendation from the Collector under section 9D of the Bombay Entertainments Duty Act, 1923,] [These words, figures and letter were inserted by Maharashtra 7 of 1987, Section 15.] [the licensing authority may by order revoke the licence] [These words were substituted for the words 'the licensing authority may revoke the licence' by Maharashtra 34 of 1975, Section 3(a).] or suspend it for such period as it may think fit [but such order shall not take effect until the period of appeal prescribed against such order has expired:] [These words were added by Maharashtra 12 of 1960, Section 3(b).][Provided that, no licence shall be revoked or suspended, unless the holder thereof has been given reasonable opportunity to show cause.] [This proviso was added by Maharashtra 12 of 1960, Section 8.]
