Section 9 in Punjab Exhibition of Films on Television Screen through Video Cassette Players (Regulation) Rules, 1989
9. Matters to be kept in view for grant of licence in respect of transport vehicle.
- Notwithstanding anything contained in rule 8 where a licence pertains to exhibition of films on television screen through video cassette player in a transport vehicle, the licensing authority shall direct the applicant to obtain and produce a tax clearance certificate in respect of tax payable by them under the Punjab Motor Vehicles Taxation Act, 1924 before a licence is granted to him.
