Section 6(1) in Telangana Exhibition of Films On Television Screen Through Video Cassette Recorders (Regulation) Act, 1993
(1)Any person who intends,-(a)to use any place for the exhibition of film on television screen through video cassette recorder; or(b)to any site for constructing a building thereon for the exhibition of films on television screen through video cassette recorders; or(c)to reconstruct any building for such exhibition of films; or(d)to install any machinery in any place where such films are proposed to be exhibited; or(e)to use any place for keeping a video library; or(f)to use any place to sell recorded video cassettes;(g)[ to use any place to buy or sell or let or distribute any VCD, DVD, or any other mode of recording of moving picture.] [Added by Act No.13 of 2005.]shall make an application in writing to the licensing authority for permission thereof together with such particulars as may be prescribed and any provision contained in any other law or the rules made there-under in so far as it relates to any of the matters specified above shall apply to any application made under this section.
