Section 18(2) in The M.P. Cinemas (Exhibition of Films By Video Cassette Recorder/player) Licensing Rules, 1983
(2)Notwithstanding anything contained in sub-rule (1), the cinema licence shall be liable to immediate suspension or cancellation by the licensing authority if in the opinion of the licensing authority the place is insufficient or is causing danger to the safety or health or inconvenience to the public.
