Section 4 in Telangana Exhibition of Films On Television Screen Through Video Cassette Recorders (Regulation) Act, 1993
4. Video library to be licenced.
(1)Save as otherwise provided in this Act, no person shall keep any video library except under, and in accordance with a licence granted under this Act.(2)Where a person keeps more than one video library whether the same town or village or in different towns or villages, he shall obtain a separate licence in respect of each such video library.(3)Every licence for keeping a video library shall save as otherwise provided in this Act, expire on the last day of the year in which it was granted, but may be renewed from year to year.(4)(i)No person shall carry on the business of [buying, letting, selling, supplying] [Substituted by Act No.13 of 2005.] or distributing recorded video cassettes [or VCDs or DVDs] [Inserted by Act No.13 of 2005.] except under and in accordance with a licence granted under this Act.(ii)No person shall record a film on a video tape [or on a VCD or DVD] [Inserted by Act No.13 of 2005.] in any shop, studio or in any business establishment except under and in accordance with a licence granted under this Act.(iii)A record shall be maintained by every licensee showing the details of all video cassettes, [VCDs or DVDs] [Inserted by Act No.13 of 2005.] required by him from time to time and the said record shall be produced [to any Police Officer not below the rank of a Sub-Inspector] [Substituted by Act No.14 of 2011.] on demand.
