Section 13(3) in Bihar Cinemas (Regulation) Rules, 1974
(3)The holder of the licence has been unable to complete his permanent Cinema houses during the validity of his temporary Cinema licence for [one year] [Substituted by S.O. 874 dated 11.2.1985.] due to circumstances over which he has no control.(c)[ Any licensee aggrieved by the orders of the licensing authority,may appeal, within one month from the date of order before the Divisional Commissioner having local jurisdiction: [Inserted by S.O. 874 dated 11.2.1985.]Provided that, if the order has been passed by the licensing authority after obtaining the approval of the State Government, the licensee may appeal within two months from the date of order before the State Government],
