Section 4(4) in Andhra Pradesh Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Act, 1993
(4)(i)No person shall carry on the business of [buying, letting, selling, supplying] [Substituted 'buying, selling, supplying' by Act No. 13 of 2005, dated 8.4.2005.] or distributing recorded video cassettes [or VCDS or DVDS] [Inserted by Act No. 13 of 2005, dated 8.4.2005.] except under and in accordance with a licence granted under this Act.(ii)No person shall record a film on a video tape [or on a VCD or DVD] [Inserted by Act No. 13 of 2005, dated 8.4.2005.] in any shop, studio or in any business establishment except under and in accordance with a licence granted under this Act.(iii)A record shall be maintained by every licensee showing the details of all video cassettes [or VCDS or DVDS] [Inserted by Act No. 13 of 2005, dated 8.4.2005.] acquired by him from time to time and the said record shall be produced [to any Police Officer not below the rank of a Sub-Inspector] [Substituted 'to any police officer not below the rank of an Inspector' by Act No. 14 of 2011, dated 23.4.2011.] on demand.
