Section 9 in Tamil Nadu Places of Public Resort Act, 1888
9. Revocation or suspension of licence.
- [(1)] [Section 9 re-numbered as sub-section (1) of that section and sub-section (2) added by Tamil Nadu Act LIV of 1981.] Any authority granting a licence under this Act may, for reasons recorded in writing, revoke or suspend the same when he has reason to believe -(a)that the licence has been fraudulently obtained;(b)that the enclosed place or building has been used for other purposes of public resort or entertainment than that for which the licence was granted;(c)that the place or building can no longer be safely used for the purpose for which the licence was granted;(d)[ that any condition of the licence [or the undertaking referred to in section 4-A] [Inserted by Madras Places of Public Resort (Amendment) Act, 1960 (Tamil Nadu Act XX of 1960).] has been contravened.](2)[] [Section 9 re-numbered as sub-section (1) of that section and sub-section (2) added by Tamil Nadu Act LIV of 1981.] Notwithstanding anything contained in sub-section (1), in so far as it relates to suspension of any licence granted under this Act, where a prima facie case has been made out, the authority may, at any time and for reasons to be recorded in writing, suspend any licence granted under this Act and in such a case, no show cause notice is necessary.
