Section 9 in Bihar Cinemas (Regulation) Rules, 1974
9. Power of licensing authority to refuse licence.
- (i) Nothing in these rules shall affect the discretion of the licensing authority to refuse a licence to any applicant if, for reason, to be recorded in writing, the licensing authority considers it necessary so to do in the public interest.(ii)Any order of a licensing authority refusing licence shall be appealable. The appeal shall lie before the State Government or any other authority appointed by the State Government for purpose:[Provided that the appeal against the orders of licensing authority refusing grant or renewal of permanent licence shall lie before the Divisional Commissioner having local jurisdiction.] [Inserted by S.O. 174 dated 11.9.1985.]
