Section 8(2) in Delhi Entertainments and Betting Tax Act, 1996
(2)No proprietor of a cable television network or video cinema [or Direct-to-Home (DTH)] [Inserted by the Delhi Entertainments and Betting Tax (Amendment) Act, 2009 (Delhi Act 2 of 2010), dated 5-1-2010, w.e.f. 1-2-2010.] shall provide entertainment unless he obtains permission from the Commissioner in the manner prescribed.
