Section 8(1)(d) in Himachal Pradesh Cinemas (Regulation) Act, 1979
(d)the licensee has been convicted of an offence under section 7 of this Act or section 7 of the Cinematograph Act, 1952 (37 of 1952) or section 7 of the Punjab Cinemas (Regulation) Act, 1952 (11 of 1952);