Section 20A(6) in Tamil Nadu Exhibition of Films on Television Screen Through Video Cassette Recorders and Cable Television Network (Regulation) Rules, 1984
(6)Where the licensing authority is satisfied that having regard to the report of the authorities referred to in sub-rule (2) and for reasons to be recorded in writing, he may refuse to grant the licence under sub-section (1-A) of section 3:Provided that before refusing to grant licence, the licensing authority shall give to the applicant a reasonable opportunity of being heard.Keeping of Video Library
