Section 23(1) in Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984
(1)(i)Every person giving an exhibition of film on Television screen through Video Cassette Recorder, or(ii)every person keeping any Video Library, immediately before the 14th January 1984 shall obtain a licence under this Act, within a period of four weeks from the said date,[(1-A) Every person giving an exhibition of film on Television screen through Cable Television Network immediately before the date of the publication of the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Amendment Act, 1991 (Tamil Nadu Act 44 of 1991) in the Tamil Nadu Government Gazette shall obtain a licence under this Act within a period of four weeks from the said date.] [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).]
