Section 8(1) in Telangana Exhibition of Films On Television Screen Through Video Cassette Recorders (Regulation) Act, 1993
(1)Every person exhibiting any film on television screen through [Video Cassette Recorder or VCDs or DVDs] [Added by Act No.13 of 2005.],-(a)licensed under section 5; or(b)for domestic purposes to the family members of the house-hold;shall in respect of each film which he exhibits, produce when demanded [by any officer of and above the rank of Sub-Inspector of Police] [Substituted by Act No.14 of 2011.] in this behalf a letter of consent for such exhibition from the person who is the first owner of the copyright of the cinematograph film under section 17 of the Copyright Act, 1957 Central (Act XIV of 1957). and in case such copyright has been assigned under section 18 of the said Act from the assignee of such copyright.
