Section 6(1) in Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984
(1)The licensing authority shall, in deciding whether to grant or refuse a licence for exhibition of film [on Television screen through Video Cassette Recorder or through Cable Television Network] [Inserted by the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Amendment Act, 1991 (Tamil Nadu Act 44 of 1991).] have regard to the following matters, namely:-(a)the interest of the public generally;(b)the status, antecedents and previous experience of the applicant. Explanation.-For the purpose of this clause, the expression "antecedents" means the conduct of the applicant in relation to the payment of any tax or dues payable by him to the Government;(c)the suitability of the place where the exhibition of film on Television screen through Video Cassette Recorder is proposed to be given;(d)the adequacy of existing places for the exhibition of film on Television screen through Video Cassette Recorder in the locality;(e)the benefit to any particular locality or localities to be afforded by the opening of a new place of exhibition of film on Television screen through Video Cassette Recorder;(f)the possession by the applicant, of other places, if any, licensed under this Act, whether in the same locality or elsewhere, and whether at the time of applying for the licence or at any previous time;and shall also take into consideration any representations made by persons already giving exhibition of cinematograph film or film on Television screen through [Video Cassette Recorder or through Cable Television Network] [Substituted for the words 'Video Cassette Recorder' by the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Amendment Act, 1991 (Tamil Nadu Act 44 of 1991).] in or near the proposed locality or by any local authority or police authority within whose jurisdiction the place proposed to be licensed is situated or by any association interested in the giving of exhibition of cinematograph film or film on Television screen through [Video Cassette Recorder or through Cable Television Network] [Substituted for the words 'Video Cassette Recorder' by the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Amendment Act, 1991 (Tamil Nadu Act 44 of 1991).].
