Section 12(b) in Andhra Pradesh Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Rules, 2006
(b)On receipt of the application, the licensing authority shall consult the local authority concerned and call for its report. On receipt of the report from local authority and having regard to the public interest referred to in subsection (1) of Section 5 of this Act and after satisfying itself to the provisions of sub-section (2) thereof, the licensing authority may grant a license for keeping a video library in Form 'J' which shall be subject to such terms and conditions as specified therein.
