Section 6(4) in Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984
(4)The licensing authority may, by order in writing, refuse to grant a licence for exhibition of film [on Television screen through Video Cassette Recorder or through - Cable Television Network] [Substituted for the words 'Video Cassette Recorder' by the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Amendment Act, 1991 (Tamil Nadu Act 44 of 1991).] or refuse to grant or renew a licence for keeping any Video Library, if such authority is satisfied that -(a)the applicant has not complied with the provisions of this Act or the rules made thereunder in respect of the application for the grant of a licence; or(b)the applicant has made willful default in complying with or knowingly acted in contravention of, any requirement of this Act or the rules made thereunder or the terms and conditions of, and restrictions upon, any licence granted under this Act; or(c)in the case of an applicant for a licence for exhibition of film [on Television screen through Video Cassette Recorder or through Cable Television Network] [Substituted by the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Amendment Act, 1991 (Tamil Nadu Act 44 of 1991).], such applicant has been convicted of an offence under the Cinematograph Act, 1952 (Central Act XXXVII of 1952), or the Tamil Nadu Cinemas (Regulation) Act, 1955 (Tamil Nadu Act IX of 1955) or the Tamil Nadu Entertainments Tax Act, 1939 (Tamil Nadu Act X of 1939).
