Section 20(4) in Tamil Nadu Exhibition of Films on Television Screen Through Video Cassette Recorders and Cable Television Network (Regulation) Rules, 1984
(4)Where the licensing authority is satisfied that any of the matters referred to in sub-section (1) of section 6 have not been complied with, he may refuse to grant the licence under section 6:Provided that before refusing to grant the licence, the licensing authority shall give to the applicant, a reasonable opportunity of being heard.[(4-A) A duplicate of a licence shall be granted on payment of a fee of rupees five.] [Inserted by G. O. Ms. No. 484, Home (Cinema-II) Department, dated the 27th March 1989.]
