Section 8 in Bihar Cinemas (Regulation) Rules, 1974
8. Grant of licence.
- (i) On completion of permanent Cinema house to his satisfaction, the licensing authority may [subject to the approval of the State Government] [Inserted by S.O. 174 dated 11.9.1985.] grant a licence for permanent cinema after he has ensured that the applicant [in whose name the permission for construction of permanent cinema building was granted under rule 6] [Inserted by S.O. 174 dated 11.9.1985.] has complied with the provision of these rules and instructions issued from time to time by the State Government and has taken all precaution to provide for the safety of persons attending exhibition in the Cinema house:Provided that nothing contained in these rules shall apply in the case of a permanent cinema house which has already been constructed wholly or partly before the commencement of these rules, and in such cases, the licensing authority, may, on an application made to him in this behalf grant a licence for a permanent cinema even if these rules have not been complied with :Provided further that the licensing authority may require the licencee of such cinema houses to make certain alterations or improvements in the building if in his opinion, the same is necessary for the safety to the cine-goers :[Provided further that all such permanent licences shall be renewed by the licensing authority without obtaining approval of the State Government within one month from the date of receipt of such application and if the licensing authority fails to grant renewal of the licence within such period, the renewal shall be treated as having been refused.] [Inserted by S.O. 174 dated 11.9.1985.](ii)[x x x x x] [Omitted by S.O. 174 dated 11.9.1985.]
