Section 8A in Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984
8A. [ Licensee not to exhibit films without consent. [Inserted by the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Amendment Act, 1991 (Tamil Nadu Act 44 of 1991).]
- No person licensed under this Act to give an exhibition of film on Television screen through Video Cassette Recorder or through the Cable Television Network shall exhibit or permit to be exhibited any film without a letter of consent from the person who is the first owner of the copyright of the cinematograph film under section 17 of the Copyright Act, 1957 (Central Act XIV of 1957) and in case, such copyright has been assigned under section 18 of the said Act, from the assignee of such copyright.]
