Section 5(2) in Punjab Cinemas (Regulation) Act, 1952
(2)Subject to the foregoing provisions of this section and to the control of the Government, the licensing authority may grant licences under this Act to such persons as it thinks fit, on such terms and conditions as it may determine.[Provided that it shall be deemed to be a condition of every licence whether granted before or after the commencement of the Punjab Cinemas (Regulation) Haryana Amendment Act, 1968, that if a licensee fails, without sufficient cause, to give exhibition, by means of a cinematograph, for a period of fifteen days in a month, whether consecutively otherwise, his licence shall be liable to cancellation under clause (b) of sub-section (1) of section 8] [Proviso to sub-section (2) of section 5 inserted by Haryana Act 5 of 1968.].
