Section 11 in Andhra Pradesh Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Rules, 2006
11. Application for license.
(a)Any person who has been granted permission under Section 6 may apply for a license referred to in subsection (1) of Section 3 for exhibition of cinematography film on television screen through video cassette recorder. The application shall be submitted in Form 'F\ in triplicate, before the licensing authority and shall be accompanied by a treasury receipt for payment of fee as may be prescribed by the Government from time to time.(b)The licensing authority shall after satisfying itself in regard to the provision of Section 5 and after making such enquiry as he deems fit may grant the license for exhibition of film on television screen through video cassette recorder. The license shall be in form 'G' and shall be subject to such terms and conditions specified therein. The license shall be valid for a period covered by the Chief Electrical Inspector to Government, or an Officer deputy by him, i.e.. Deputy Electrical Inspector of concerned jurisdiction, certificate referred to in Rule 9.(c)The licensing authority may refuse to grant the license if he finds that the applicant has not complied with the requirements of Section 5.Provided that before refusing to grant the license, the licensing authority shall give to the applicant, a reasonable opportunity of being heard.
