Section 15 in Telangana Exhibition of Films On Television Screen Through Video Cassette Recorders (Regulation) Act, 1993
15. Confiscation of video cassettes, etc.
(1)Whenever an offence has been committed which is punishable under this Act, the video cassettes the video cassette recorder, the television set, [VCDs, DVDs] [Inserted by Act No.13 of 2005.] and other equipment used in the commission of the offence shall be liable to confiscation by an order of the Magistrate trying the offence.(2)A Magistrate trying an offence under this Act shall not order release of any property alleged to have been used in the commission of the offence until the disposal of the case.
