Section 7(1) in Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984
(1)Any person who intends -(a)to use any place for the exhibition of film on Television screen through Video Cassette Recorder, or(b)to use any site for constructing a building thereon for the exhibition of film on Television screen through Video Cassette Recorder, or(c)to construct or re-construct any building for such exhibition of film, or(d)to install any machinery in any place where such exhibition of films are proposed to be given,shall make an application in writing to the licensing authority for permission thereof together with such particulars as may be prescribed, and any provision contained in the enactments specified below or in the rules made under, any of them in so far as it relates to any of the matters specified above shall not apply to any application made under this section: -(i)The Tamil Nadu Places of Public Resorts Act, 1888 (Tamil Nadu Act II of 1888);(ii)The [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Police Act, 1888 (Tamil Nadu Act III of 1888);(iii)The [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919);(iv)The Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971);(v)The Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981);(vi)The Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920); and(vii)The Tamil Nadu Panchayats Act, 1958 [Tamil Nadu Act XXXV of 1958] [This Act has been repealed and re-enacted as the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994).].
