Section 11(2) in Telangana Exhibition of Films On Television Screen Through Video Cassette Recorders (Regulation) Act, 1993
(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.
