Section 8(3) in Telangana Exhibition of Films On Television Screen Through Video Cassette Recorders (Regulation) Act, 1993
(3)[ Every person licensed under the Act, either to sell or to record recorded video cassettes or VCDs or DVDs shall in respect of each recorded video cassette or VCDs or DVDs in his possession, produce when demanded [by any officer of and above the rank of Sub-Inspector of Police] [Substituted by Act No.13 of 2005.] in this behalf a letter of consent from the person who is the first owner of the copyright of the recorded video cassette under section 17 of the Copyright Act, 1957 and in case such copyright has been assigned under section 18 of the said Act, from the assignee of such copyright.]
