Section 12 in Bihar Cinemas (Regulation) Rules, 1974
12. [ Inspection. [Inserted by S.O. 874 dated 11.9.1985.]
- (i) (a) Before granting a licence or on expiry of a period of one year, the licensing authority may himself, or on the directions of the State Government, ask the Electric Inspector, Bihar and Executive Engineer, Building Construction Department, Bihar, to inspect and examine the structural soundness of the Cinema building and to certify that the same can be used without danger to the public and shall obtain certificate of payment of all Government dues, Film Division Certificate and certificate from the Fire Extinguishing officer.](b)The premises shall be inspected from time to time by Cinema Inspector specially appointed by the State Government for the purpose who will see that terms and conditions of the licence are not being violated and shall submit their report to the licensing authority.(ii)The State Government may, for reasons to be recorded in writing, revoke or suspend the licence granted by the licensing authority at any time or take such other action as it may think fit:Provided that the licensee shall be given an opportunity of being heard in the matter before such order is issued.
