6AB. Prohibition of unauthorised exhibition of films.
No person shall use or abet the use of an infringing copy of any film to exhibit to the public for profit—(a)at a place of exhibition which has not been licensed under this Act or the rules made thereunder; or(b)in a manner that amounts to the infringement of copyright under the provisions of the Copyright Act, 1957 or any other law for the time being in force.
