Section 5(iii) in Bihar Cinemas (Regulation) Rules, 1974
(iii)On receipt of an application, the Licensing authority shall cause to be pasted in the Civil and Criminal Court of Local Jurisdiction, the office of the local Municipal Body or any other conspicuous place in locality a notice specifying therein the name and address of the applicant and the building and site plans with plot number, tauzi number, thana number and mauza or village or town inviting objections from the persons interested or the generally public within 15 days of the date of notice regarding the suitability of site for a permanent cinema house.
