Section 5(2) in Bihar Cinemas (Regulation) Act, 1954
(2)[ Subject to the foregoing provisions of this section and to the control of the State Government, the licensing authority may grant licence under this Act to such persons as that authority thinks fit and on such terms and conditions and subject to such restrictions as it may determine and on payment of such licence fee as may be prescribed in the rule, framed under the said Act subject to a maximum of Rs. 5000.] [Substituted by Act 51 of 1982.]
