Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 5 in Tamil Nadu Exhibition of Films on Television Screen Through Video Cassette Recorders and Cable Television Network (Regulation) Rules, 1984

5. Display of rules and licences.

- The rules and the licence issued under this [Act] [Substituted for the word 'Ordinance' by G. O. Ms. No. 1682, Home (Cinema - B), Department, dated the 11th November 1991.], printed in large type, together with the name and address of the licensee affixed thereto, shall be displayed in some conspicuous place at the principal entrance at a height of not more than 1.25 metres (one and a quarter metres) from the floor, so that any person entering the licensed premises including the Video Library may acquaint himself with such rules, and on noticing any breach of them, may report the same to the licensing authority.