Section 8(1) in The Punjab Cinemas (Regulation) Act, 1952
(1)Notwithstanding anything contained in this Act, the State Government or the licensing authority may, at any time, suspend, cancel or revoke a licence granted under Section 5 on one or more of the following grounds namely] [Substituted by Punjab Act 4 of 1973.] -(a)the licence was obtained through fraud or misrepresentation;(b)the licensee has committed a breach of any of the provisions of this Act or the rules made thereunder or of any condition or restriction in the licence, or of any direction issued under sub-section (4) of section 5;(c)on account of any changes occurring in the locality of the place licensed, the continuance of the licence is considered prejudicial to decency or morality; or(d)the licensee has been convicted of on offence under section [(7 or &-A) of this Act, or Section 7 of the Cinematograph Act, 1952, XXXVII of 1952);] [Substituted by Punjab Act, 15 of 1969.](e)[ the licensee has been convicted for not less than three times of an offence punishable under clause (a) of sub-section (1) of section 15 of the Punjab Entertainments Duty Act, 1955, or has compounded such offence for not less than three times under section 18 of that Act:] [Clauses (e) to (g) inserted of Punjab Act 4 of 1963.](f)a penalty under section 14-A of the Act referred to in clause (e) has been imposed for not less than three times of the licensee; or(g)a tax exceeding two hundred rupees has been assessed on the licensee in any one case under sub-clause (ii) of clause (e) of section 2 of the Act referred to in clause (e)].
