Section 5 in Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984
5. Grant and refusal of licence.
(1)Every application for a licence or permission under this Act shall be in writing and contain, -(a)the name of the applicant;(b)the place at which the exhibition is to be given [or the Cable Television Network is to be operated] [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).] or the Video Library is to be kept;(c)the number of seats to be installed, in the case of exhibition of film; [***] [Word 'and' was omitted by the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Amendment Act, 1991 (Tamil Nadu Act 44 of 1991).](cc)[ the number of connections to be given through cables; and] [Clause (cc) was 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).](d)such other particulars as may be prescribed, and shall be made to the licensing authority.(2)Every licence or permission under this Act shall be granted in such form and subject to such terms, conditions and restrictions and on payment of such fee [not exceeding one thousand rupees] [Substituted for the words 'not exceeding fifty rupees' by the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Amendment Act, 1991 (Tamil Nadu Act 44 of 1991).] as may be prescribed.
