- (i) The Licensing Authority may at its discreation revoke or suspended the licence granted to any cinema within its jurisdiction if it is satified -(a)that the licensee is responsible for a breach of one or more provisions of the Act, or these rules, or any condition of the licence,(b)that any unauthorised alteration is make in the building or the seating arrangement or enclosure, or(c)that the building and installations are not maintained in proper order, or(d)that the licensee has failed without sufficient cause to comply with any direction given under the Act, or under these rules by an authority competent to issue such direction, or(e)that the cinema is used or conducted in a manner prejudicial to the public interest.(ii)A licensee aggrieved by an order passed under the preceding clause may appeal to the State Government within a period of thirty days from the date of Service of such order.(iii)The order shall be deemed to be duly served if it is tendered to the licensee, or, where in the opinion of the Licensing Authority personal service cannot be effected, if a copy of the order is affixed at a prominent place or the premises owned or controlled by the licensee.
