Section 16 in Bihar Cinemas (Regulation) Rules, 1974
16. Power of State Government to issue direction.
- The State Government shall have power to intervene at any stage and to issue necessary directions as it deems fit from time to time for proper implementation of the provisions of the Act and the rules framed thereunder and also to amend or to modify the terms of licence granted by the licensing authority and also any other order passed in connection with the exhibition of films in the interest of public.
