Section 12 in Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984
12. Power to revoke or suspend licence.
(1)Where the holder of a licence for exhibition of film [on Television screen through Video Cassette Recorder or through Cable Television Network] [Substituted by the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Amendment Act, 1991 (Tamil Nadu Act 44 of 1991).] has been convicted of an offence under clause (a) or sub-clause (i) of clause (b) of sub-section (1) of section 14 of the Tamil Nadu Entertainments Tax Act, 1939 (Tamil Nadu Act X of 1939), 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 (Central Act XXXVIII of 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, or restrictions upon, or subject to which, the licence has been granted, 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.(3)Where the licensing authority revokes or suspends any licence under subsection (2), it shall do so by an order communicated to the licensee giving the reasons in writing for such revocation or suspension.
