Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 10 in Andhra Pradesh Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Rules, 2006

10. Application for permission.

- Every applicant for obtaining permission shall submit an application under Section 6 to the licensing authority, accompanied by the certificates issued by the Executive Engineer (R&B) and Chief Electrical Inspector and the evidence of having insured the premises.The licensing authority, after satisfying himself, may issue to the applicant a permission under Section 6 in the Form 'E' or refuse to issue such a permission. The licensing authority may also impose any special condition to be fulfilled in the permission. A copy of the plans and drawings referred to in Rule 7 shall be attached to the permission.Chapter - 4 Issue of License