Section 9(2) in The Tamil Nadu Cinemas (Regulation) Act, 1955
(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 my misrepresentation or fraud as to an essential fact, or(aa)[ the licensee has failed to pay any amount due under the Tamil Nadu Entertainments Tax Act, 1939 (Tamil Nadu Act X of 1939), or] [Inserted by Tamil Nadu Cinemas (Regulation) Second Amendment Act, 1987 (Tamil Nadu Act 48 of 1987).](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 conditions 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] [Added by Tamil Nadu Cinemas (Regulation) Second Amendment Act, 1987 (Tamil Nadu Act 48 of 1987).] liable under this Act, the licensing authority may [* * *] [Omitted by Tamil Nadu Cinemas (Regulation) Second Amendment Act, 1987 (Tamil Nadu Act 48 of 1987).] revoke or suspend the licence.(c)[ taking into account the matters mentioned in clauses (a) to (f) of subsection (1) of section 5, the licence should be revoked or suspended.] [Added by Tamil Nadu Cinemas (Regulation) Second Amendment Act, 1987 (Tamil Nadu Act 48 of 1987).][Provided that the licensing authority shall not revoke or suspend the licence under clause (aa) unless an officer of the Commercial Tax Department not below the rank of an Assistant Commissioner of Commercial Taxes certifies that the licensee has failed to pay the amount referred to in that clause.] [Inserted by Tamil Nadu Cinemas (Regulation) Second Amendment Act, 1987 (Tamil Nadu Act 48 of 1987).][(2-A) No licence shall be revoked or suspended under sub-section (1) or subsection (2) unless the licensee has been given a reason able opportunity of showing cause against such revocation or suspension.] [Add by Tamil Nadu Cinemas (Regulation) Second Amendment Act, 1987 (Tamil Nadu Act 48 of 1987).]
