Section 18 in The M.P. Cinemas (Exhibition of Films By Video Cassette Recorder/player) Licensing Rules, 1983
18. Suspension or cancellation of licence.
(1)The licensing authority may suspend or cancel any licence granted under these rules for contravention of any of these rules, provided that the licensing authority shall give the licensee an opportunity to show cause before taking action under this rule.(2)Notwithstanding anything contained in sub-rule (1), the cinema licence shall be liable to immediate suspension or cancellation by the licensing authority if in the opinion of the licensing authority the place is insufficient or is causing danger to the safety or health or inconvenience to the public.
