Section 6(8) in Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984
(8)Subject to the foregoing provisions of this section, the licensing authority may grant licences under this Act to such persons and on such terms and conditions and subject to such restrictions as it may determine. When the licensing authority refuses to grant any licence, it shall do so by an order communicated to the applicant, giving the reasons in writing for such refusal:[Provided that no order prejudicial to the applicant shall be passed under this sub-section unless the applicant has been given a reasonable opportunity of being heard.] [Proviso was inserted by the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Amendment Act, 1994 (Tamil Nadu Act 12 of 1994).]
