Section 15 in Bihar Cinemas (Regulation) Rules, 1974
15. Power to impose additional conditions.
- The licensing authority may with the approval of the State Government, impose such additional terms and conditions and rescind, alter or amend the existing terms and conditions in respect of licences generally or for particular classes of licence. The State Government shall also have power to direct the licensing authority to suspend or revoke the licence granted for exhibition of film, if it is satisfied that the provisions of the Act and Rules made thereunder or instructions are not being complied with or are being violated by the licensee.
