Section 7 in Bihar Cinemas (Regulation) Rules, 1974
7. Extension of time-limit in certain cases.
- The licensing authority may, however, on the application of the person to whom the permission to construct the permanent Cinema house was given, grant reasonable extensions of the period referred to in rule 6 with permission of State Government in cases where he is satisfied that construction cannot or could not be completed within the specified time for circumstances beyond the control of the person to whom the permission was granted.
