Section 5(iv) in Bihar Cinemas (Regulation) Rules, 1974
(iv)For disposal of all such applications or the objections, if any, filed within the stipulated period, the Licensing Authority shall hold a meeting of the Cinema Advisory Committee. The Committee shall submit its findings in writing to the Licensing Authority who shall send to the State Government his recommendations regarding the suitability of the site and the desirability of granting permission for construction of a permanent cinema house thereupon. The decision of the State Government shall be final.
