(4)Sub-section (k) of Section 2 of Bihar Act 5 of 1988 shall be substituted by the following, namely: -"(k) "Proprietor" in relation to a hotel or a commercial hall means any person who is owning or holding it in any capacity recognized by law or the secretary or manager or any other person entrusted with the management of it and includes, the person also who, for the time being, is in-charge of the management of such a hotel or a commercial hall;"
