Section 7(9) in Bihar Cinemas (Regulation) Act, 1954
(9)The District Magistrate shall, for the purpose of this Act, have the same power as are vested in a court, under the Code of Criminal Procedure for the purpose of making enquiries under this section in respect of-(a)receiving evidence;(b)issuing summons and enforcing attendance of any person and examining him on oath; and(c)compelling production of evidence;
