Section 11(b) in Andhra Pradesh Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Rules, 2006
(b)The licensing authority shall after satisfying itself in regard to the provision of Section 5 and after making such enquiry as he deems fit may grant the license for exhibition of film on television screen through video cassette recorder. The license shall be in form 'G' and shall be subject to such terms and conditions specified therein. The license shall be valid for a period covered by the Chief Electrical Inspector to Government, or an Officer deputy by him, i.e.. Deputy Electrical Inspector of concerned jurisdiction, certificate referred to in Rule 9.
