Section 10(1) in Telangana Exhibition of Films On Television Screen Through Video Cassette Recorders (Regulation) Act, 1993
(1)The Government in respect of the whole of the State or any part thereof and the licencing authority within his jurisdiction, may, if of opinion that any film which is being or is about to be publicly exhibited is likely to cause a breach of the peace, by order, suspend the exhibition of such film on television screen through [Video Cassette Recorder or V.C.Ds or D.V.Ds] [Substituted by Act No.13 of 2005.] and during such suspension, no person shall exhibit such film or permit it to be exhibited in any place in the State or any part there of as the case may be.
