Section 11(1) in Telangana Exhibition of Films On Television Screen Through Video Cassette Recorders (Regulation) Act, 1993
(1)Where the holder of a licence for exhibition of films [on television screen through Video Cassette Recorder or V.C.D. or D.V.D.] [Inserted by Act No.13 of 2005.] has been convicted of an offence under clauses (a), (b) or (c) of section 14 of the [Telangana Entertainments Tax Act, 1939] [This Act has been repealed by Act No.23 of 2017.] or has been permitted to compound such offence under section 15 of the said Act, or has been convicted of an offence under section 7 of the Cinematograph Act, 1952 or of an offence under this Act, the licence may be revoked or suspended by the licensing authority by an order in writing.
