Section 3(1) in Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984
(1)(a)Save as otherwise provided in this Act, no person shall give an exhibition of film on Television screen through Video Cassette Recorder -(i)except under and in accordance with a licence granted under section 6 read with section 5 of this Act; and(ii)elsewhere than in a place for which permission has been granted under section 7 read with section 5 of this Act.(b)Where, in respect of any place, a licence has been granted under this Act for exhibition of film on Television screen through Video Cassette Recorder, no business other than the exhibition of film on Television screen through Video Cassette Recorder shall be carried on in such place, by any person and at any time.[(1-A) Save as otherwise provided in this Act, no person shall give an exhibition of film through the Cable Television Network except and in accordance with a licence granted under section 6 read with section 5 of this Act.] [Inserted by the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Amendment Act, 1991 (Tamil Nadu Act 44 of 1991).]
