Section 5(1) in Andhra Pradesh Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Rules, 2006
(1)Any person intending to use any place for exhibition of film on Television Screen through Video Cassette Recorder or use any site for constructing or reconstructing a building for exhibition of film on T.V. Screen through V. C. R. or to install any machinery for the said purpose and to employ electrical power to other mechanical power shall make an application in Form A-l for no objection certificate.Such application for construction shall be accompanied by:(a)A site plan prepared on a separate sheet drawn to scale, showing(i)the cardinal points marked there on;(ii)the position of the site in relation to any adjacent premises and to the public thoroughfare upon which it abuts: and(iii)the surrounding roads and buildings such as schools, hospitals places of worship and the like which exist up to distance of 182 meters of the site.(b)Relevant record or certified copiers thereof relating to his ownership and possession of the site, if he himself is the owner thereof, or those relating to his lawful possession of the site if he is not the owner.(c)The amount of Fee as may be prescribed by the Government shall be paid in respect of each application and a treasury receipt for the amount of fee paid shall be submitted along with the application referred herein.
