Section 7(2) in U.P. Cinemas (Regulation) Act, 1955
(2)Where the State Government or the licensing authority is of the opinion that a licence granted under Section 5 should be, cancelled or revoked, it shall, as soon as may be, communicate to the licence the grounds on which the action proposed to be taken and shall afford him a reasonable opportunity of making a representation against it :[Provided that where the State Government or the licensing authority, as the case may be, is further of the opinion that the object of the action proposed to be taken would be defeated by delay, it may, while or after communicating to the licensee, as aforesaid, the grounds on which the action is proposed to be taken would be defeated by delay, it may, while or after communicating to the licensee, as aforesaid, the grounds on which the action is proposed, pass an interim order suspending the licence in the meantime].
