Section 22(2) in Tamil Nadu Exhibition of Films on Television Screen Through Video Cassette Recorders and Cable Television Network (Regulation) Rules, 1984
(2)Such application shall be accompanied by -(i)a treasury receipt for the payment of a fee of rupees [one thousand] [Substituted for 'rupees fifty' by G.O. Ms. No. 1682, Home (Cinema-B) Department, dated the 11th November 1991.];(ii)evidence of having insured the place of exhibition of the film on the Television screen through the Video Cassette Recorder [or through Cable Television Network] [Inserted by G.O. Ms. No. 1682, Home (Cinema-B) Department, dated the 11th November 1991.] or the Video Library; and(iii)in the case of application for exhibition of film on Television screen through Video Cassette Recorder, evidence from the Commercial Tax Authorities that there is no tax due under the Tamil Nadu Entertainments Tax Act, 1939 (Tamil Nadu Act X of 1939).[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.]
