Section 25 in Bihar Cinemas (Regulation) Rules, 1974
25. Fee for inspection etc.
- No place shall be licensed for cinematograph exhibitions nor shall a licence be renewed until the Electrical Inspector, or an officer deputed by him has inspected it and satisfied himself that the electric installation conforms with the relevant rules. A fee of [Rs. 200 shall be levied credited to Government for the inspection of an installation when the first erected. A fee of Rs. 50 shall be levied and credited to Government for every subsequent inspection whether on the occasion of the renewal of the licence or made necessary by existence of defects which in the opinion of the Electrical Inspector render the electrical installation unsafe:] [Substituted by. No Cine. 1-1026/75-101 dated 7.1.1976 (Published in Bihar Gazette (extra-ordinary-dated 9.1.1979)]Provided that if the inspection by the Electrical Inspector or officer deputed by him cannot be carried out within a reasonable time the licensing authority may renew a licence pending such inspection, or may depute any other person having technical knowledge of electricity to inspect.
