Section 15A in Bihar Cinemas (Regulation) Rules, 1974
15A. [ Special Appeal. [Inserted by S.O. 874 dated 11-9-1985.]
- Any licensee aggrieved against the decision of the Divisional Commissioner under the provisions of this Rule, may within two months from the date of the order of the Divisional Commissioner file special appeal petition before the State Government which shall hear and dispose of such petition after giving reasonable opportunity to the aggrieved licensee of being heard and the decision of the State Government shall be final.]
