Section 8 in Telangana Exhibition of Films On Television Screen Through Video Cassette Recorders (Regulation) Act, 1993
8. Letter of consent.
(1)Every person exhibiting any film on television screen through [Video Cassette Recorder or VCDs or DVDs] [Added by Act No.13 of 2005.],-(a)licensed under section 5; or(b)for domestic purposes to the family members of the house-hold;shall in respect of each film which he exhibits, produce when demanded [by any officer of and above the rank of Sub-Inspector of Police] [Substituted by Act No.14 of 2011.] in this behalf a letter of consent for such exhibition from the person who is the first owner of the copyright of the cinematograph film under section 17 of the Copyright Act, 1957 Central (Act XIV of 1957). and in case such copyright has been assigned under section 18 of the said Act from the assignee of such copyright.(2)Every person keeping a Video library licensed under this Act shall, in respect of each film in the possession, produce when demanded [by any officer of and above the rank of Sub-Inspector of Police] [Substituted by Act No.14 of 2011.] in this behalf a letter of the copyright of the cinematograph film under section 17 of the Copyright Act, 1957 (Central Act XIV of 1957). and in case such copyright has been assigned under section 18 of the said Act, from the assignee of such copyright.(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.]
