Section 22 in Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984
22. Power to make rules.
(1)The Government may make rules for carrying out all or any of the purposes of this Act.(2)Without prejudice to the generality of the foregoing power, such rules may provide for -(a)(i)the form and the particulars to be furnished in an application for grant of licence under this Act;(ii)the guidelines to determine the suitability of the place for the purpose of clause (c) of sub-section (1) of section 6;(b)the form in which, and the terms, conditions and restrictions subject to which, a licence under section 3 or under section 4 may be granted, the fees to be paid in respect of such licence and the authority or officer which or who may be consulted in granting such licence;(c)the procedure to be followed by persons submitting applications for permission under section 7;(d)the documents and plans to be submitted together with such applications, and the fees to be paid on such applications;(e)the matter to be taken into consideration by the licensing authority before approving the site for the construction of the building, or the plans for the construction or re-construction of the building or the installation of machinery;(f)the terms, conditions and restrictions subject to which the licensing authority may accord approval in respect of the matters referred to in clause (e);(g)the action to be taken in cases of contravention of the terms, conditions and restrictions subject to which such approval was accorded;(h)the procedure to be followed by the licensing authority before granting or refusing permission under section 7 and any other matter incidental thereto;(i)the form in which the letter of consent under section 9 shall be obtained and the manner of display of such letter of consent; and(j)the fee to be paid in respect of an appeal or application for revision.(3)(a)All rules made under this Act shall be published in the Tamil Nadu Government Gazette, and unless they are expressed to come into force on a particular day, shall come into force on the day on which they are so published.(b)All notifications issued under this Act shall, unless they are expressed to come into force on a particular day, come into force on the day on which they are published.(4)Every rule made or notification issued under this Act shall, as soon as possible after it is made or issued, be placed on the table of the [Legislative Assembly] [Substituted for the expression 'both Mouses of the Legislature' by the Tamil Nadu Adaptation of Laws and Order, 1987.], and if, before the expiry of the session in which it is so placed or the next session, [the Legislative Assembly agrees] [Substituted for the expression 'both Houses agree' by the Tamil Nadu Adaptation of Laws and Order, 1987.] in making any modification in any such rule or notification or [the Legislative Assembly agrees] [Substituted for the expression 'both Houses agree' by the Tamil Nadu Adaptation of Laws and Order, 1987.] that the rule or notification should not be made or issued, the rule or notification shall thereafter have effect only in such modified form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule or notification.
