Section 3 in Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984
3. Exhibition of film to be licensed.
(1)(a)Save as otherwise provided in this Act, no person shall give an exhibition of film on Television screen through Video Cassette Recorder -(i)except under and in accordance with a licence granted under section 6 read with section 5 of this Act; and(ii)elsewhere than in a place for which permission has been granted under section 7 read with section 5 of this Act.(b)Where, in respect of any place, a licence has been granted under this Act for exhibition of film on Television screen through Video Cassette Recorder, no business other than the exhibition of film on Television screen through Video Cassette Recorder shall be carried on in such place, by any person and at any time.[(1-A) Save as otherwise provided in this Act, no person shall give an exhibition of film through the Cable Television Network except and in accordance with a licence granted under section 6 read with section 5 of this Act.] [Inserted by the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Amendment Act, 1991 (Tamil Nadu Act 44 of 1991).](2)Nothing contained in clause (a) of sub-section (1) shall apply to any exhibition of film on Television screen through Video Cassette Recorder for domestic purposes to the family members of the household only.(3)No person shall be eligible for applying for a licence under this section, if he has been convicted of an offence under clause (a) or sub-clause (i) of clause (b) of sub-section (1) of section 14 of the Tamil Nadu Entertainments Tax Act, 1939 (Tamil Nadu Act X of 1939) unless a period of two years has elapsed since his conviction.
