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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(ii) in Bihar Cinemas (Regulation) Rules, 1974

(ii)All such applications shall be considered at a meeting of the Cinema Advisory committee consisting of the Licensing Authority. Superintendent of Police, Civil Surgeon, Executive Engineer, Public Works Department (Building) and the Chairman of the Municipal Body, if there be one in the town for which licence is sought and an Officer incharge of the Town Planning Organisation or an Officer authorised by him in this behalf.