Section 6 in Bihar Cinemas (Regulation) Rules, 1974
6. Time limit for construction of permanent Cinema Building.
- (i) After objections if any, filed under sub-rule (iv) of Rule 3 has been heard and disposed of, the licensing authority shall permit the construction of the permanent Cinema building applied for with the permission of the State Government. If the building is not completed to the satisfaction of the licensing authority or the State Government within two years of the date of permission the permission shall lapse.(ii)Persons aggrieved by the order of a licensing authority under sub-rule (i) shall have a right of [appeal] [See notification under Rule 9.] against such order to the State Government or any person or authority specially appointed by the State Government for the purpose.
