Section 13 in Bihar Cinemas (Regulation) Rules, 1974
13. Temporary licence.
- [(a) The licensing authority may, with the approval of the State Government, grant a temporary licence for the regular exhibition of film in a permanent temporary structure or in the open air, which shall be valid for a period into exceeding [one year at a time] [Substituted by S.O. 874 dated 11.2.1985.]].(b)The validity of temporary Cinema licence beyond the initial period of one year may be extended by the licensing authority with the approval of the State Government if the holder of the licence has obtained the permission to construct a permanent Cinema house subject to the following conditions namely:-(1)The site offered for a permanent Cinema house has been finally selected.(2)Necessary steps have been taken by the holders of the licence for construction of a permanent Cinema house.(3)The holder of the licence has been unable to complete his permanent Cinema houses during the validity of his temporary Cinema licence for [one year] [Substituted by S.O. 874 dated 11.2.1985.] due to circumstances over which he has no control.(c)[ Any licensee aggrieved by the orders of the licensing authority,may appeal, within one month from the date of order before the Divisional Commissioner having local jurisdiction: [Inserted by S.O. 874 dated 11.2.1985.]Provided that, if the order has been passed by the licensing authority after obtaining the approval of the State Government, the licensee may appeal within two months from the date of order before the State Government],
