Section 21 in Telangana Exhibition of Films On Television Screen Through Video Cassette Recorders (Regulation) Act, 1993
21. Savings.
(1)Every person,-(i)[ exhibiting any film on television screen through video cassette recorder or V.C.Ds or D.V.Ds; or] [Substituted by Act No.13 of 2005.](ii)keeping any video library, or selling, [buying, letting on hire or distributing] [Inserted by Act No.13 of 2005.] recorded film cassettes; immediately before the commencement of this Act, shall obtain a licence under this Act, within a period of four weeks from such commencement.(2)[ If the person referred to in sub-section (1) fails to obtain the licence within the period mentioned in subsection (1), he shall discontinue such exhibition and in the case of video library, he shall close such video library and in the case of selling, buying, letting on hire or distributing recorded film cassettes, discontinue such transactions.] [Substituted by Act No.13 of 2005.](3)Nothing in the [Telangana Cinemas (Regulation) Act, 1955 (Act IV of 1955)] [Re-enacted in Andhra Pradesh Act VI of 1956 and adapted in G.O.Ms.No.17, Energy (Budget) Department, dated 31.05.2016.]. shall apply to exhibition of film on television screen through video cassette recorders.(4)Save as otherwise provided in sub-section (3), the provisions of this Act, shall be in addition to and not derogation of the Cinematograph Act, 1952 (Central Act XXXVII of 1952). and the [Telangana Entertainments Tax Act, 1939, (Act X of 1939)] [This Act has been repealed by Act No.23 of 2017.] and any other law for the time bung in force; and nothing contained therein shall exempt any person from any proceeding by way of investigation or otherwise which might, apart from this Act, be instituted against him.
