Section 15(1) in Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984
(1)Any person who contravenes or attempts to contravene or abets the contravention of the provisions of section 10 [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 shall not be less than two months but which may extend to six months and also with fine which shall not be less than one thousand rupees but which may extend to three thousand rupees and in the case of a continuing offence with a further fine which may extend to one thousand five hundred rupees for each day during which the offence continues] [Substituted by the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Amendment Act, 1987 (Tamil Nadu Act 47 of 1987).].
