Section 15(3) in Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984
(3)[ Any person who contravenes or attempts to contravene or abets the contravention of any of the provisions of this Act other than section 10 or any rule made thereunder or of the terms and conditions of, and restrictions upon, any licence granted under this Act in so far as it relates to the exhibition of film through Cable Television Network shall be punishable with imprisonment for a term which shall not be less than one year but which may extend to three years and also with fine which shall not be less than fifty thousand rupees but which may extend to one lakh rupees.
