Section 3 in Andhra Pradesh Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Rules, 2006
(3)A Panchayat constituted under the A.P. Gram Panchayats Act, 1964.(h)"Pirated Cassette" means a film or DVD or VCD or any mode of film produced through Multi-System Operation or Cable Television Network which was produced without copyright in relation to a Cinematograph Film or a record embodying any part of sound track associated with the film.(i)"Programme" means any television broadcast and includes,-(i)exhibition of films, features, dramas, advertisements and serials through video cassette recorders or video cassette players or VCDs or DVDs,(ii)any audio or visual or audio-visual live performance or presentation; and the expression "programming service" shall be construed accordingly;(j)"Section" means a section of the Act.(k)"VCD" means Video Compact Disc;(l)"Video Cassette Recorder" means a cinematography for the purpose of giving cinematography exhibition of films recorded on video cassette tape including V.C.Ds and D.V.Ds or any other mode of recording or exhibition.(m)"Video library" means a place by what ever name called, where the business of selling, letting on hire, distribution, exchange or putting into circulation in any manner whatsoever, of films for the purpose of exhibition is carried on.
