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State of Bihar - Section
Section 10 in Bihar Cinemas (Regulation) Rules, 1974
10. Period of validity of permanent licence.
- The licence granted under rule 8 and those permanent licences which are in existence shall be valid for a period of three years from the date from which the licence is granted subject to annual inspection and payment of prescribed fees [and other Government dues] [Substituted by no. Cine 1.1026/75-193, dated 17.1.1976.] unless revoked earlier by the licensing authority. For each licence or renewal thereof a fee shall be charged according to the following rate namely:-[For a permanent/temporary/touring Cinema:- [Substituted by no. Cine 1.1026/75-193, dated 17.1.1976.]| Number of a seats. | Licence fee for a period of three months. | Licence fee for a period exceeding three months but notexceeding six months. | Licence fee for a period exceeding six months but notexceeding one year. |
| Up to 200 | 150 | 300 | 600 |
| 210 to 500 | 250 | 500 | 1000 |
| 501 to 1000 | 350 | 770 | 1,430 |
| Exceeding 1000 | 500 | 1,000 | 2,000] |