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[Cites 0, Cited by 2] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(1) in Bihar Cinemas (Regulation) Act, 1954

(1)Licensing authority shall not grant a licence under this Act, unless it is satisfied that-
(a)the rules made under this Act have been substantially complied with: and
(b)adequate precautions have been taken in the place, in respect of which the licence is to give to provide for the safety of persons attending exhibition therein.