Section 16 in Andhra Pradesh Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Rules, 2006
16.
(1)Title to obtain or hold permission or license. - Any person not below the age of twenty years, any company or firm or association of individuals, whether incorporated or not, shall be entitled to obtain or hold any permission or license under the Act.(2)Applicability of Electricity Act. - The license shall comply with such of the provisions of the Electricity Act, 2003 and of the rules made there under as are applicable to the premises.(3)Premises and equipment to be insured. - Every licensee shall insure the licensed premises the enquirement and the Video Cassettes against the risk of fire so that the licensed place and the video library are run without fire hazards.(4)Display of license & Rules. - The rules and license issued under the Act printed in large type together with name and address of the licensee shall be displayed in some conspicuous place at the entrance at a height of not more than 1.25 meters.(5)Smoking prohibited. - Smoking shall not be permitted within the place of exhibition of film on television screen through video cassette recorder and in places where video libraries are located.(6)Contents of application for license or permission under the Act. - Every application for a license or permission under the Act shall be in writing and shall contain:(a)The name of applicant,(b)The place at which the exhibition is to be given or video library is to be kept,(c)The number of seats to be installed in the case of exhibition of film,(d)Such other particulars as may be prescribed.(7)Refund of fee. - In case no application is filed after remitting the fee under Rule 5(c) for obtaining no objection certificate, under Rule 11(a) for grant of license, under Rule 12(a) for keeping video library and under Rule 13 for renewal of license, if no appeal is filed, under Rule 15 the entire fee so remitted may be refunded to the applicant. The application for such refund shall however be made by the applicant within one month from the date of remittance.(8)Application for duplicate copy of license.A duplicate copy of license shall be granted on payment of prescribed fee.(9)The letter of consent referred to in Section 8 of the Act shall be in Form-'N'.(10)The distance between two places where exhibition of film on television, film through Video cassette recorder is made shall be not less than two kilometers. No exhibition of film on T.V. screen through VCR shall be allowed in a place if the distance to the nearest permanent or semi-permanent cinemas, or touring cinema located in the same local area or in an adjacent village Panchayat or town or cities of Hyderabad-Secunderabad, Vijayawada and Visakhapatnam is less than two kilometers.Appendix - IEvery person who constructs, reconstructs or alters or adds to a building where an exhibition of film on Television screen through Video Cassette Recorder is carried on shall comply with the following requirements:
