Section 3 in Bihar Cinemas (Regulation) Rules, 1974
3. Procedure for the grant of permission for constructing permanent Cinema House.
- (i) Any person desirous of constructing a permanent building to be used for cinematograph exhibition shall submit an application in writing in quadruplicate giving all necessary particulars 2[as specified in the Appendix A] to the District Magistrate (hereinafter referred to as the Licensing Authority) together with site and plan of permanent building.[Appendix A] [Inserted by S.O. 739 dated 30.5.1978.](See Rule 3)Particulars to be furnished at the time of applying for grant of permission for the construction of a Permanent Cinema House.
