Section 11 in Telangana Exhibition of Films On Television Screen Through Video Cassette Recorders (Regulation) Act, 1993
11. Power to revoke or suspend licence.
(1)Where the holder of a licence for exhibition of films [on television screen through Video Cassette Recorder or V.C.D. or D.V.D.] [Inserted by Act No.13 of 2005.] has been convicted of an offence under clauses (a), (b) or (c) of section 14 of the [Telangana Entertainments Tax Act, 1939] [This Act has been repealed by Act No.23 of 2017.] or has been permitted to compound such offence under section 15 of the said Act, or has been convicted of an offence under section 7 of the Cinematograph Act, 1952 or of an offence under this Act, the licence may be revoked or suspended by the licensing authority by an order in writing.(2)If the licensing authority is satisfied 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 terms and conditions of the licence, 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, by an order in writing specifying the reasons therefor and communicate the same to the licensee.
