Section 12 in Andhra Pradesh Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Rules, 2006
12. License for keeping Video Library.
(a)Any person intending to keep video library shall make an application to the licensing authority in Form-'H' for obtaining license under sub-section(l)of Section 4 and shall submit the same in triplicate along with a treasury receipt for payment of a fee as may be prescribed by the Government from time to time.(b)On receipt of the application, the licensing authority shall consult the local authority concerned and call for its report. On receipt of the report from local authority and having regard to the public interest referred to in subsection (1) of Section 5 of this Act and after satisfying itself to the provisions of sub-section (2) thereof, the licensing authority may grant a license for keeping a video library in Form 'J' which shall be subject to such terms and conditions as specified therein.(c)The licensing authority, on considering the report of the local authority referred to in sub-rule (b) and for reasons to be recorded in writing, may refuse to grant the license:Provided that before refusing to grant license, the licensing authority shall give to the applicant a reasonable opportunity of being heard.
