Section 23 in Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984
23. Savings.
(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).](2)If the person referred to in sub-section (1) fails to obtain the licence within the period mentioned in sub-section (1), he shall discontinue such exhibition and in the case of Video Library, he shall close such Video Library.[(2-A) If the person referred to in sub-section (1-A) fails to obtain a licence within the period mentioned in sub-section (1-A), he shall discontinue such exhibition of film through Cable Television Network.] [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).](3)Nothing in the Tamil Nadu Cinemas (Regulation) Act, 1955 (Tamil Nadu Act IX of 1955) shall apply to exhibition of film on Television screen through Video Cassette Recorder [or through Cable Television Network-] [Added by the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Amendment Act, 1991 (Tamil Nadu Act 44 of 1891).].(4)Save as otherwise provided in sub-section (3), the provisions of this Act shall be in addition to, and not in derogation of, the Cinematograph Act, 1952 (Central Act XXXVII of 1952) and the Tamil Nadu Entertainments Tax Act, 1939 (Tamil Nadu Act X of 1939), and any other law for the time being in force; and nothing contained herein shall exempt any person from any proceeding by way of investigation or otherwise which might, apart from this Act, be instituted against him.
