Section 11 in Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984
11. Power of Government or licensing authority to suspend exhibition of film in certain cases.
(1)The Government in respect of the whole of the State or any part thereof, and the licensing authority within his jurisdiction, may, if they are or he is, of opinion that any film which is being or is about to be publicly exhibited is likely to cause a breach of the peace, by order, suspend the exhibition of such film on Television screen through Video Cassette Recorder [or through Cable Television Network] [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).]; and during such suspension, no person shall exhibit such film or permit it to be exhibited in any place in the State or any part of district thereof, as the case may be.(2)No order shall be issued under sub-section (1) until the person concerned has been given a reasonable opportunity of showing cause against the order proposed to be issued in regard to him.(3)Where an order under sub-section (1) has been issued by the licensing authority, a copy thereof, together with a statement of the reasons therefor shall, forthwith, be forwarded by him to the Government and the Government may, on a consideration of all the facts of the case either confirm or vary or discharge the order.(4)An order issued under sub-section (1) shall remain in force for a period of two weeks from the date thereof, but the Government may, if they are of opinion that the order should continue in force, direct that the period of suspension shall be extended by such further period as they think fit:Provided that the Government or the licensing authority may review their own order.
