Section 8(2) in Andhra Pradesh Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Act, 1993
(2)Every person keeping a Video library licensed under this Act shall, in respect of each film in the possession, produce when demanded [by any officer of and above the rank of Sub-Inspector of Police] [Substituted 'by an officer authorised by the Government' by Act No. 14 of 2011, dated 23.4.2011.] in this behalf a letter of consent from the person who is the first owner of the copyright of the cinematograph film under Section 17 of the Copyright Act, 1957 (Central Act XIV of 1957) and in case such copyright has been assigned under Section 18 of the said Act, from the assignee of such copyright.
