Section 8(2) in Bihar Cinemas (Regulation) Act, 1954
(2)Any person aggrieved by the order of the licensing authority revoking or suspending a licence may, within such time as may be prescribed appeal to the State Government or such officer as the State Government may specify in this behalf and the State Government or the officer, as the case may be, may pass such order in the case as it or he thinks fit.
