Section 4(2) in Andhra Pradesh Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Rules, 2006
(2)All references to a Municipal council or Chairman or executive authority thereof, or the District Board or the president or executive authority to the Panchayat in any rule referred to in sub-rule (1) shall be construed as reference to the licensing authority under the Act for the purposes specified in Section 6 of the Act.Chapter - 2 Grant of a license:
