Section 20A(3) in Tamil Nadu Exhibition of Films on Television Screen Through Video Cassette Recorders and Cable Television Network (Regulation) Rules, 1984
(3)On receipt of the report from the local authority referred to in sub-rule (2) and having regard to the matters referred to in sub-section (1) of section 6 and after satisfying itself as to the matters referred to in sub-section (4) thereof, the licensing authority may grant the licence for exhibition of films through the Cable Television Network.
