Section 15(2) in Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984
(2)Any person who contravenes or attempts to contravene or abets the contravention of any of the provisions of this Act other than section 10 or any rule made there under or the terms and conditions of, and restrictions upon, any licence granted under this Act, [in so far as it relates to the exhibition of film through Video Cassette Recorder] [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).] [shall be punishable with imprisonment for a term which may extend to two years or with fine which shall not be less than one lakh rupees but which may extend to five lakh rupees or with both] [Substituted by the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Amendment Ordinance, 2004 (Tamil Nadu Act 35 of 2004).].[(2-A) If a person, having been convicted of an offence punishable under subsection (2) is again guilty of an offence punishable under that sub-section, he shall be punishable for the second or subsequent offence for a term of imprisonment which shall not be less than one year but which may extend to two years or with fine which shall not be less than two lakh rupees but which may extend to five lakh rupees or with both.] [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).]
