Section 12(b) in Bihar Cinemas (Regulation) Rules, 1974
(b)The premises shall be inspected from time to time by Cinema Inspector specially appointed by the State Government for the purpose who will see that terms and conditions of the licence are not being violated and shall submit their report to the licensing authority.(ii)The State Government may, for reasons to be recorded in writing, revoke or suspend the licence granted by the licensing authority at any time or take such other action as it may think fit:
