Section 10(2) in Telangana Cinemas (Regulation) Act, 1955
(2)[ If the licensing authority is satisfised, either on a reference made to it in this behalf or otherwise, that (a)a licence granted under this Act has been obtained by misrepresentation or fraud as to an essential fact, or(b)the licensee has, without reasonable cause failed to comply with any of the provisions of this Act or of the rules made thereunder, or any of the conditions or restrictions upon or 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, the licensing authority may, after giving the licensee an opportunity of showing cause, revoke or suspend the licence.[(2-A) Where a licence is liable to be revoked or suspended under sub-section (2), the licensing authority may, notwithstanding anything in sub-section (2) and for good and sufficient reasons to be recorded in writing, impose on the licensee a sum not extending rupees ten thousand by way of penalty in lieu of such revocation or suspension.] [Sub-sections (2), (3), (4) and (5) added by Act No.3 of 1965.]
