Section 13 in Andhra Pradesh Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Rules, 2006
13. Renewal of License.
- {1) Every application for renewal of license for exhibition of film on television screen through video cassette recorder and/or for keeping video library, shall be made thirty days before expiry of the license sought to be renewed and it shall be made in 'Form O', accompanied by the treasury receipt for payment of fees as may be prescribed by the Government from time to time and evidence of having insured the place of exhibition film on T.V. screen through VCR or the video library:Provided that if the application is not made before thirty days provided in sub-rule (2), a late fee as may be prescribed shall be paid and the Challan enclosed to the application for renewal.(2)In the case of application for exhibition of film on T.V. screen through video cassette recorder, it shall be accompanied by evidence from Commercial Tax Authorities that there is no tax due under the A.P. Entertainment Act, 1939 (Act X of 1939).(3)A copy of the application for renewal of license shall be sent simultaneously to the Chief Electrical Inspector to Government, Executive Engineer (R & B) and the Director-General of Fire Services or an Officer designated by him.(4)Certificate of Chief Electrical Inspector:- The Chief Electrical Inspector to Government or an officer deputy by him, i.e. Deputy Electrical Inspector of concerned jurisdiction, on receipt of the copy of the application for renewal as required in sub-rule (3) shall inspect the electrical installation and certify that the installations continues to be maintained according to the rule.(5)Renewal of licenses: On receipt of the certification of the Chief Electrical Inspector to Government about Electrical Installation, the licensing authority or an officer authorized by him shall inspect the premises and after being satisfied that all the rules are rules are duly complied with shall renew the license.(6)Temporary permit:(a)In case, before the date of expiry of the license, the licensing authority, for any reason, does not renew, he shall grant a temporary permit in 'Form K'. But such a permit shall be issued only when the Chief Electrical Inspector or any Officer deputed by him, i.e. Deputy Electrical Inspector of the concerned jurisdiction certificate continues to be remain valid,(b)The temporary permit shall be deemed to be license subject to the conditions of the license sought to be renewed, and no fee shall be charged for issue of the same.(c)The permit shall be valid for a period of one month from the date of issue and may be renewed for a further period of one month at a time:Provided that such a permit shall cease to be valid on the licensee receiving the license duly renewed or receiving an order refusing to renew the license in which case, the applicant shall surrender the permit.(7)(a)Structural soundness: For obtaining a renewal of Certificate of Structural Soundness in case of the building, an application shall be made to the Executive Engineer (R & B) at least one month prior to the date of expiry of the period specified in that certificate.(b)The Executive Engineer or an officer deputed by him after inspection of the building, shall renew the certificate of structural soundness or refuse to issue such certificate. The provisions of rule shall apply mutatis mutandis to the renewal of such certificate.(c)The proceedings of the Executive Engineer (R & B) either issuing or refusing to issue the structural soundness certificate, shall be sent to the licensing authority and a copy thereof shall be sent to the applicant.
