Section 2 in Telangana Exhibition of Films On Television Screen Through Video Cassette Recorders (Regulation) Act, 1993
2. [ Definitions. [Substituted with marginal heading by Act No.13 of 2005.]
(1)"Cable operator" means any person who provides cable service through a cable television net work or otherwise controls or is responsible for the management and operation of a cable television network;(2)"Cinematograph" includes any apparatus for the representation of moving pictures or series of pictures;(3)"Company" means a Company as defined in section 3 of the [Companies Act, 1956;( Central Act 1 of 1956)].(4)"DVD" means Digital Versatile/Video Disc;(5)"Exhibition" means exhibition of cinemas, dramatic performances, sports, entertainments, audio-video programmes and the like;(6)"Film" includes cinematograph film or video tape through which any series of visual images recorded on any material can be shown as a moving picture;(7)"Government" means the State Government of 5Telangana;(8)"Licensing authority" means in relation to the Twin Cities of Hyderabad City (i.e., Hyderabad and Secunderabad), Cyberabad, Vijayawada and Visakhapatnam, the Commissioner of Police, and elsewhere the Collector of the District;(9)"Licensee" means a person to whom licence is granted under the Act;(10)"Notification" means a notification published in the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Gazette and the word notified shall be construed accordingly;(11)"Person" means,-(a)an individual who is a citizen of India;(b)an association of individuals or body of individuals whether incorporated or not, whose members are citizens of India;(c)a company in which not less than fifty one percent of the paid up share capital is held by the citizens of India;(d)the person defined under General Clauses Act;(12)"Pirated Cassette" means a film or DVD or VCD which was produced without copyright in relation to a cinematograph film or a record embodying any part of sound track associated with the film;(13)"Pirated Cassette holder" means a person who possesses the cassette or VCD or DVD which was made against the copyright in relation to a cinematograph film or a record embodying any part of sound track associated with the film;(14)"Place" includes a house, building, tent and any description of transport, whether by water, land or air;(15)"Prescribed" means prescribed by rules made by the Government under the Act;(17)"Programme" means any television broadcast and includes,-(a)exhibition of films, features, dramas, advertisements and serials through video cassette recorders or video cassette players or VCDs or DVDs;(b)any audio or visual or audio-visual live performance or presentation; and the expression "programming service" shall be construed accordingly;(17)"Registering authority" means the registering authority notified under clause (h) of section 2 of the Cable Television Net works (Regulation) Act, 1995; (Central Act 7 of 1995).(18)"Subscriber" means a person who receives the signal of cable television network at a place indicated by Exhibition through Video Cassette Recorder to be Licensed. him to the cable operator, without further transmitting it to any other person or any Video Library subscriber;(19)"VCD" means Video Compact Disc;(20)"Video Cassette Recorder" means a cinematograph for the purpose of giving cinematograph exhibition of films recorded on video cassette tape including VCDs and DVDs of recording or exhibition;(21)"Video library" means a place by whatever name called, where the business of selling, letting on hire, distribution, exchange, or putting into circulation in any manner whatsoever, of films for the purpose of exhibition is carried on.]
