Aparesh Kumar Singh, J. - (1.) THE sheet anchor of the petitioner's argument is that under provisions of Section 9(2)(a) of the Bihar Cinemas (Regulations), Act, 1954, the State Government has been conferred with the power to frame rules prescribing the terms, conditions, restrictions and imposition of fees, subject to which, license may be granted under the Act. Rules in exercise of powers under Section 9 of the Act of 1954 were framed in the year 1974 and subsequently Rule 10 prescribed the fees which were chargeable from the licensees for a particular period.
(2.) IT is the contention of the petitioner that by the impugned resolution contained at Annexure -1 dated 6th January, 2006 by which the license fee has been raised, the requirement of the Act of 1954 and the Rules of 1974 have not been met, as no amendment in the Rules in question has been made for enhanced levy of the license fee or for the revision in the license fee. Learned counsel for the petitioner also draws the attention of this Court to Section 2(e) of the Act of 1954 while advancing his arguments in respect of the power to levy the fee conferred under Rule 10 of the Rules of 1974.
(3.) THE respondents appear to have justified their enhancement of license fee on the basis of policy decision dated 6th January, 2006 approved by the Cabinet being Jharkhand Cinema Promotion Policy, 2005. However, learned counsel for the respondents is not able to dispute that the Rules in question have not been amended.;