Section 28(12) in Bihar Cinemas (Regulation) Rules, 1974
(12)The term of 2 years under rule 6 of the Bihar Cinema (Regulation) Rules be read as 5 (five) years term.S.O.1368 dated the 12th October, 1982. - The Governor of Bihar is pleased to repeal the amendments made in Rule 26 of the Bihar Cinemas (Regulation) Rules, 1974 under the power conferred on him under Section 9 of the Bihar Cinemas (Regulation) Act, 1954 (Bihar Act XV of 1954) and published in Bihar Gazette under notification no. 48 dated the 13th January, 1982.Notwithstanding such repeal if any action has been taken or any act done under its provisions, it shall be deemed to have been validly taken or done and shall not be questionable in any court of law.S.O.48 dated the 13th January, 1982. - In exercise of the powers conferred by section 9 of the Bihar Cinemas (Regulation) Act, 1954 (Bihar Act XV of 1954), the Governor of Bihar is pleased to make the following amendments in the Bihar Cinemas (Regulation), Rules, 1974 :AmendmentsIn the said Rules-For rule 26, the following rule shall be substituted, namely;"26. (A) No obsence, immodest or objectionable poster, placard, hoarding or pictorial material shall be displayed at the show-windows or lobbies of cinema house or at any other place within the licensed premises.(B)All types of film posters to be posted at different bazars and lanes shall have to be sent to the licensing authority for approval by cinema owners in writing with two copies of the relevant paper/posters relating to the concerned film/films.(C)The licensing authority shall issue the certificate immediately indicating terms suitable for unrestricted or restricted public exhibition on roads or lanes etc.(D)Where cinema owner is informed that a particular obsence film poster which is different from the scene of approved film is required to be restricted for being given publicity, such poster shall have to be kept out from being posted on roads and lanes.(E)A certificate to be granted by the Licensing Authority under this rule shall be liable to cancellation in respect of which the certificate has been granted being exhibited in a form other than that was proposed before the Licensing Authority for certification.(F)The owner of the cinema who acts against the provisions of these rules shall be fined by the Licensing Authority which shall range from Rs. 500 to Rs. 1,000.(G)An appeal by the cinema owners against the certificate of the Licensing Authority shall have to be filed to the State Government whose decision shall be final.(H)In case of display of uncensored film posters the Appellate Authority on receipt of representation from the cinema owner concerned may condone such officers, if the Licensing Authority recommends that such violation has occurred through inadvertence.]
