Section 5B(2) in The M.P. Entertainments Duty and Advertisements Tax Act, 1936
(2)No order to revoke or suspend any licence shall be made under sub-section (1) without giving the holder of the licence a reasonable opportunity of being heard :Provided that where the Collector or the Excise Commissioner is of the opinion that the object of the action proposed to be taken would be defeated by the delay, he may, while or after communicating to the holder of the licence the grounds on which the action is proposed, pass an interim order suspending the licence in the meantime.
