Section 9 in Andhra Pradesh Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Act, 1993
9. Licensee to exhibit only certified films.
- [(1) No person licensed under the Act to exhibit films on television screen through video cassette recorders or V.C.Ds or D.V.Ds shall exhibit or permit to be exhibited, any film other than a film which has been certified as suitable for public exhibition by the authority constituted under section 3 of the Cinematograph Act, 1952 and which, when exhibited, displays the prescribed mark of that authority and has not been altered or tampered with in any way since such mark was affixed thereto.] [Substituted by Act No. 13 of 2005, dated 8.4.2005.](2)No person licensed under this Act, for keeping a video library shall sell, let on hire, distribute, exchange or put into circulation in any manner whatsoever any film other than a film which has been certified as specified in sub section (1).(3)[ No person licensed under the Act, for selling recorded video cassettes or V.C.Ds or D.V.Ds shall sell, let on hire, distribute, exchange or put in to circulation in any manner whatsoever any recorded video cassette or V.C.Ds or D.V.Ds containing a film which has not been certified as specified in sub-section (1).] [Substituted by Act No. 13 of 2005, dated 8.4.2005.]
