Section 10(2A) in Andhra Pradesh Cinemas (Regulation) Act, 1955
(2A)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 exceeding rupees ten thousand by way penalty in lieu of such revocation or suspension.
