Section 15 in Sikkim Cinemas (Regulation) Rules, 1979
15. Revocation or suspension of licence.
(1)The licensing authority may at its discretion revoke or suspend the licence granted to any cinema within its jurisdiction if it is satisfied(a)that the licensee is responsible for a breach of any of the provisions of the Act or of the rules or any condition of the licence, or(b)that any unauthorised alteration is made in the building or the seating arrangement or enclosure, or(c)that the building and installation are not maintained in proper order, or(d)that the licensee has failed without sufficient cause to comply with any direction given under the Act or the rules, or(e)that the cinema is used or conducted in a manner prejudicial to the public interest.(2)A licensee aggrieved by an order passed under sub-rule (1) may appeal to the State Government or any other officer appointed by the Government for this purpose, within a period of thirty days of the communication of the order of revocation or suspension.(3)The order shall be deemed to be duly served if it is tendered to the licensee, or, where in the opinion of the licensing authority personal service cannot be effected, if a copy of the order is affixed at a prominent place on the premises owned or controlled by the licensee.
