Section 10 in Telangana Cinemas (Regulation) Act, 1955
10. Power to revoke [or suspend] [The words 'or suspend' inserted after the words 'to revoke' by the Act No.3 of 1965.] licence.
- [(1)] [Section 10 renumbered as sub-section (1) of section 10 by Act No.3 of 1965.] Where the holder of a licence has been convicted of an offence under section 7 of the [Cinematograph] [Central Acts 37 of 1952 and 2 of 1918.] Act, 1952 (37 of 1952), or section 9 of this Act, the licence may be revoked by the licensing authority.(2)[ If the licensing authority is satisfised, 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 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 liable under this Act, the licensing authority may, after giving the licensee an opportunity of showing cause, revoke or suspend the licence.[(2-A) Where a licence is liable to be revoked or suspended under sub-section (2), the licensing authority may, notwithstanding anything in sub-section (2) and for good and sufficient reasons to be recorded in writing, impose on the licensee a sum not extending rupees ten thousand by way of penalty in lieu of such revocation or suspension.] [Sub-sections (2), (3), (4) and (5) added by Act No.3 of 1965.](3)Where the licensing authority revokes or suspends any licence under sub-section (2), it shall do so by an order communicated to the licensee giving the reasons in writing for such revocation or suspension.(4)Any person aggrieved by the decision of the licensing authority revoking or suspending a licence under sub-section (2) [or imposing penalty under sub-section (2A)] [Inserted by Act No. 15 of 1976.] may, within such time as may be prescribed appeal to the Government, and the Government may make such order as they may think fit.[Provided that no appeal against the decision of the licensing authority under [sub-section (2-A)] [Added by Act No.15 of 1976.] shall be entertained unless the licensee deposits the sum of penalty specified in the decision aforesaid with such authority and in such manner as may be prescribed.](5)The Government may stay the execution of any such decision, pending the exercise of their powers under sub-section (4) in respect thereof.]
