Section 73(1) in The Assam Cinemas (Regulation) Rules, 1960
(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.
