Section 21(1) in Tamil Nadu Exhibition of Films on Television Screen Through Video Cassette Recorders and Cable Television Network (Regulation) Rules, 1984
(1)Every application for licence for keeping Video Library under sub-section (1) of section 4 shall be in Form H and shall be made in triplicate. [Such application shall be accompanied by a treasury receipt for the payment of a fee of rupees one thousand.] [Added by G. O. Ms. No. 1649, Home (Cinema-II) Department, dated the 8th November 1993.][If the application is not filed after the fee has been remitted into the treasury, the entire fee so remitted may be refunded to the applicant. The application for such refund shall, however, be made by the applicant within one month from the date of remittance.] [Added by G. O. Ms. No. 1649, Home (Cinema-II) Department, dated the 8th November 1993.]
