Section 73 in The Assam Cinemas (Regulation) Rules, 1960
73. Revocation or suspension of licence.
(1)The Licensing Authority may at its discretion revoke or suspend the licence granted to any cinema within its jurisdiction if it is satisfied-(a)that the licence was obtained through fraud or misrepresentation; or(b)that the licence has committed a breach of any of the provisions of the Act or the rules made thereunder or any condition or restriction contained in the licence or of any direction issued under sub-section (2) of Section 5 of the Act; or(c)that the building and installations are not maintained in proper order; or(d)that the cinema is used or conducted in a manner prejudicial to the public interest:Provided that the Licensing Authority shall give the licensee an opportunity to show cause before taking any action under this sub-rule.(2)Appeal under Section 9 of the Act. - Where the order suspending, cancelling or revoking a licence under the preceding clause has been passed by a Licensing Authority any person aggrieved by the order may, within the period prescribed under Section 9 of the Act prefer an appeal on payment of fees of Rs. 40 and Rs. 3 for each of the permanent and temporary (including open air and touring) cinema licences respectively to the State Government which may pass such order as it thinks fit. The order of the State Government shall be final.
