Section 10 in Telangana Exhibition of Films On Television Screen Through Video Cassette Recorders (Regulation) Act, 1993
10. Power of Government or licensing authority to suspend the exhibition of films in certain cases.
(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.(2)Where an order under sub-section (1) has been issued by the licencing authority a copy thereof, together with a statement of the reasons therefor shall forthwith be forwarded by him to the Government and the Government may, on a consideration of all the facts of the case either confirm or vary or annual the order.(3)An order issued under sub-section (1) shall remain in force for a period of two weeks from the date of its issue but the Government may, if they are of opinion that the order should continue in force direct that the period of suspension shall be extended by such further period as they may think fit:Provided that the Government or the licensing authority may review their own order.
