Section 13 in Punjab Exhibition of Films on Television Screen through Video Cassette Players (Regulation) Rules, 1989
13.
(1)Any person who intends -(i)to use any place for exhibition of films on television screen through Video Cassette Players; or(ii)to use any site for constructing building proposed to be given for such exhibition of films; shall make an application in writing to the licensing authority for permission thereof together with such particulars as may be specified by the licensing authority.(2)The licensing authority shall thereupon, after consulting the authorities specified under sub-rule (2) of rule 8, grant or refuse such permission. The provisions relating to licences for exhibition of films on television screen through video cassette players shall, so far may as may be, apply to permission under this rule as well.
