Section 21(2) in Telangana Exhibition of Films On Television Screen Through Video Cassette Recorders (Regulation) Act, 1993
(2)[ If the person referred to in sub-section (1) fails to obtain the licence within the period mentioned in subsection (1), he shall discontinue such exhibition and in the case of video library, he shall close such video library and in the case of selling, buying, letting on hire or distributing recorded film cassettes, discontinue such transactions.] [Substituted by Act No.13 of 2005.]
