Section 6 in Andhra Pradesh Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Act, 1993
6. Permission for construction of buildings or installation of machinery, etc.
(1)Any person who intends -(a)to use any place for the exhibition of film on television screen through video cassette recorder; or(b)to use any site for constructing a building thereon for the exhibition of films on television screen through video cassette recorders; or(c)to reconstruct any building for such exhibition of films; or(d)to install any machinery in any place where such films are proposed to be exhibited; or(e)to use any place to sell recorded video cassettes; shall make an application in writing to the licensing authority for permission thereof together with such particulars as may be prescribed, and any provision contained in any other law or the rules made thereunder in so far as it relates to any of the matters specified above shall not apply to any application made under this section.(g)[ to use any place to buy or sell or let or distribute any VCD, DVD, or any other mode of recording of moving picture;] [Added by Act No. 13 of 2005, dated 8.4.2005.](2)[ The licensing authority shall there upon, after consulting such authority or officer as may be prescribed, grant or refuse to grant permission and the provisions relating to licences for exhibition, buying, selling, letting, supplying or distributing recorded Video Cassettes or VCDs or DVDs of films on television screen through Video Cassette Recorder shall, so far as may be, apply to permission under this section.] [Substituted by Act No. 13 of 2005, dated 8.4.2005.]
