Section 9(2) in Bihar Cinemas (Regulation) Act, 1954
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for-(a)[ prescribing the terms, conditions, restrictions and imposition of fees subject to which licences may be granted under this Act] [Substituted by Act 51 of 1982 (20.4.1982).];(b)regulating cinematograph exhibitions for securing the public safety;(c)regulating the means of entrance and exit at places licensed under this Act and providing for the prevention of disturbances thereat;(d)regulating or prohibiting the sale of any ticket or pass for admission, by whatever name called, to a place of licensee under this Act;(e)delegation of the power of hearing appeals under sub-section (3) of section 5 and sub-section 8 to any officer subordinate to the State Government; and(f)prescribing the time within which and the conditions subject to which such appeal may be preferred.
