Section 5(3) in Bihar Cinemas (Regulation) Act, 1954
(3)Any person aggrieved by the decision of a licensing authority refusing to grant a licence under this Act may, within such time as may be prescribed appeal to the State Government or to such officer as State Government may specify in this behalf, and the State Government or the Officer, as the case may be, make such order in the case as it or he thinks fit.
