Section 20 in Tamil Nadu Exhibition of Films on Television Screen Through Video Cassette Recorders and Cable Television Network (Regulation) Rules, 1984
20. Application and grant of licence.
- Every person who has obtained the permission under section 7 read with rule 19 may apply for a licence referred to in sub-section (1) of section 3 for exhibition of cinematograph film on Television screen through Video Cassette Recorder. Such application shall be in Form F and shall be made in triplicate. [Such application shall be accompanied by a treasury receipt for the payment of a fee of rupees one thousand.] [Added by G. O. Ms. No. 1649, Home (Cinema-II) Department, dated the 8th November 1993.][If the application is not filed after the fee has been remitted into the treasury, 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.] [Added by G. O. Ms. No. 1649, Home (Cinema-II) Department, dated the 8th November 1993.](2)On receipt of an application for a licence under sub-rule (1), the licensing authority shall after satisfying itself in regard to the matters referred to in subsection (1) of section 6 and after making such inquiry as he deems fit may grant the licence for exhibition of film on Television screen through Video Cassette Recorder.(3)The licence shall be in Form G and shall be subject to such terms, conditions and restrictions, specified therein. The licence shall be valid for the period covered by the Chief Electrical Inspector's certificate referred to in sub-rule (3) of rule 17.(4)Where the licensing authority is satisfied that any of the matters referred to in sub-section (1) of section 6 have not been complied with, he may refuse to grant the licence under section 6:Provided that before refusing to grant the licence, the licensing authority shall give to the applicant, a reasonable opportunity of being heard.[(4-A) A duplicate of a licence shall be granted on payment of a fee of rupees five.] [Inserted by G. O. Ms. No. 484, Home (Cinema-II) Department, dated the 27th March 1989.](5)The letter of consent referred to in section 9 shall be in Form N.(6)Such letter of consent shall be displayed conspicuously on the outer cover of the Video Cassette tape.
