Section 4 in Andhra Pradesh Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Rules, 2006
4. Application of rules made under other Acts.
(1)All rules made from time to time under (1) the Andhra Pradesh (Andhra area) places of Public Resort Act, 1818 (Act 1 of 1818), (2) The Andhra Pradesh Municipalities Act, 1965 (Act VI of 1985), (3) The Hyderabad Municipal Corporation Act, 1955 (A** II of 1956) (4) The Andhra Pradesh (Andhra Area) District Boards Act, 1920 (Act, XTV of 1920) (5) The Andhra Pradesh (Andhra Area) Town Planning Act, 1920 (Act VII of 1920), (6) A.P. Gram Panchayats Act, 1964 (Act II of 1964), (7) The Copyrights Act, 1957 and the Copyright Rules, 1958 (8) The Cable Television Networks (Regulation) Act, 1995 and the Rules made there under (9) The Cinematograph Act, 1952 and the rules made there under (10) The A.P. Cinemas (Regulation) Act, 1955 and A.P. Cinemas (Regulation) Rules 1970, relating to matters referred to in Section 6 of the Act and in force immediately before the publication of this notification in the Andhra Pradesh Gazette, shall so far as may be, apply to the matters afore said.(2)All references to a Municipal council or Chairman or executive authority thereof, or the District Board or the president or executive authority to the Panchayat in any rule referred to in sub-rule (1) shall be construed as reference to the licensing authority under the Act for the purposes specified in Section 6 of the Act.Chapter - 2 Grant of a license:
