Section 7 in Telangana Exhibition of Films On Television Screen Through Video Cassette Recorders (Regulation) Act, 1993
7. Power to issue directions.
- [(1) The Government may issue such orders and directions of a general character as they may consider necessary in respect of any matter relating to licences for the exhibition on Television Screen through Video Cassette Recorder or the keeping of Video Library, to licensing authorities; and every licencing authority shall give effect to such orders and directions.] [Substituted by Act No.13 of 2005.](2)The licensing authority may, from time to time, issue directions to any licensee or licensees generally to whom licence for exhibition of films is granted under this Act, requiring the licensee or licensees to exhibit in each show such slides of public interest as may be supplied by that authority:Provided that no direction issued under this section shall require any licensee to exhibit more than three such slides at, or for more than four minutes in any one show.
