Section 22(2) in Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984
(2)Without prejudice to the generality of the foregoing power, such rules may provide for -(a)(i)the form and the particulars to be furnished in an application for grant of licence under this Act;(ii)the guidelines to determine the suitability of the place for the purpose of clause (c) of sub-section (1) of section 6;(b)the form in which, and the terms, conditions and restrictions subject to which, a licence under section 3 or under section 4 may be granted, the fees to be paid in respect of such licence and the authority or officer which or who may be consulted in granting such licence;(c)the procedure to be followed by persons submitting applications for permission under section 7;(d)the documents and plans to be submitted together with such applications, and the fees to be paid on such applications;(e)the matter to be taken into consideration by the licensing authority before approving the site for the construction of the building, or the plans for the construction or re-construction of the building or the installation of machinery;(f)the terms, conditions and restrictions subject to which the licensing authority may accord approval in respect of the matters referred to in clause (e);(g)the action to be taken in cases of contravention of the terms, conditions and restrictions subject to which such approval was accorded;(h)the procedure to be followed by the licensing authority before granting or refusing permission under section 7 and any other matter incidental thereto;(i)the form in which the letter of consent under section 9 shall be obtained and the manner of display of such letter of consent; and(j)the fee to be paid in respect of an appeal or application for revision.
