Section 14 in Bihar Cinemas (Regulation) Rules, 1974
14. [ Licence for occasional cinematograph exhibition. [Substituted by S.O. 183 dated 28-1-1977.]
- The licensing authority may grant a temporary licence, for a total period not exceeding (one year) in all, to an applicant for occasional exhibition of films in a temporary structure or in the open air or in a building not regularly made for exhibition of films, imposing such condition as he deems necessary to secure the safety of the public:Provided that no such licence shall be granted. -(a)for a period exceeding [three months] at a time;(b)for any exhibition for the purpose for which electrical energy is generated or used for lighting the auditorium or operating the projector unless the electrical inspector or an officer, deputed by him for the purpose has inspected the electrical apparatus and the fees are paid in accordance with the relevant provisions:(c)unless application is made thereof at least two weeks before the date on which it is proposed to give the first exhibition.]
