Section 8A in Punjab Cinemas (Regulation) Act, 1952
8A. [ Restoration of certain cancelled licences on payment of penalty. - Where a licence is cancelled under clause (b) of sub-section (1) of section 8 for a breach of the condition of the licence specified in the proviso to sub-section (2) of section 5, the licensing authority may, on an application made to it by the person whose licence is cancelled, restore the licence if such a person pays to the licensing authority, for each day on which the licensee failed to give exhibition by means of a cinematograph, including the days referred to in the said proviso, such penalty, which may extend to twice the amount of the daily average, as may be determined by the licensing authority.
Explanation :- For the purposes of this section, the expression "the amount of the daily average" means the amount which is arrived at after dividing the aggregate amount of entertainment duty and entertainment tax per show paid or payable by the person whose licence is cancelled for a period of fifteen days next preceding the date on which such person first failed to give exhibition by means of a cinematograph, by the number fifteen.] [Section 8A inserted by Haryana Act 5 of 1968.]
