Section 10(1) in Punjab Exhibition of Films on Television Screen through Video Cassette Players (Regulation) Rules, 1989
(1)On receipt of the reports of the authorities specified in rule 8 or the tax clearance certificate under rule 9, as the case may be, the licensing authority may after taking into consideration the following matters, either grant or refuse a licence under these rules :-(i)that the provisions of the Act and these rules are substantially complied with for exhibition of films;(ii)that adequate security precautions of the safety of the persons attending exhibition have been taken at the place of where the films are to be exhibited;(iii)that the interest of the public in general is not in any way prejudiced; and(iv)that the applicant is having good antecedents and also possesses experience in exhibiting films;Provided that before refusing a licence, the licensing authority shall afford an opportunity of being heard to the affected person.Explanation. - For the purposes of this rule, the expression 'antecedents' means the conduct of the applicant in relation to the payment of any tax or any other dues payable by him to the State Government.
