Section 9(2) in Tamil Nadu Places of Public Resort Act, 1888
(2)[] [Section 9 re-numbered as sub-section (1) of that section and sub-section (2) added by Tamil Nadu Act LIV of 1981.] Notwithstanding anything contained in sub-section (1), in so far as it relates to suspension of any licence granted under this Act, where a prima facie case has been made out, the authority may, at any time and for reasons to be recorded in writing, suspend any licence granted under this Act and in such a case, no show cause notice is necessary.
