Section 2 in Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984
2. Definition.
- In this Act, unless the context otherwise requires,-(1)"cinematograph" includes any apparatus for the representation of moving pictures or series of pictures;[(1-A) "Cable Television Network" means a system of transmission of film through cable to a Television;] [Substituted by the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Amendment Act, 1991 (Tamil Nadu Act 44 of 1991).](2)"film" means a cinematograph film recorded on Video Cassette tape;(3)"Government" means the State Government;(4)"licensing authority" means, in relation to the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], the Commissioner of Police and elsewhere, the Collector of the district;(5)"place" includes a house, building, tent and any description of transport, whether by water, land or air;(6)"Video Cassette Recorder" means a cinematograph for the purpose of giving cinematograph exhibition of film recorded on Video Cassette tape;(7)"Video Library" means a place by whatever name called where, the business of selling, letting to hire, distribution, exchange or putting into circulation in any manner whatsoever, of film for purposes of exhibition is carried on;(8)words and expressions used, but not defined in this Act shall have the meanings assigned to them in the Tamil Nadu Cinemas (Regulation) Act, 1955 (Tamil Nadu Act IX of 1955).
