Section 3 in Telangana Exhibition of Films On Television Screen Through Video Cassette Recorders (Regulation) Act, 1993
3. [ Exhibition through Video Cassette Recorder to be Licensed. [Substituted with marginal heading by Act No.13 of 2005.]
(1)Save as otherwise provided under the Act,-(a)no person shall give an exhibition on Television Screen,-(i)through Video Cassette Recorder without a licence; and(ii)in place other than that in respect of which permission has been granted under section 6;(b)subject to the provision of the sub-section (1),-(i)no business other than the exhibition on Television Screen through Video Cassette Recorder shall be carried on in a place in respect of which permission has been granted under the Act by any person and at any time;(ii)no person shall be in possession of VCD or DVD which is contrary to the provision of the Act by any person and at any time;(iii)no person shall possess any pirated video cassette for exhibition of film or selling or buying or let on rent or distribution.(2)Nothing contained in clause (a) of sub-section (1) shall apply to any exhibition on Television Screen through Video Cassette Recorder for domestic purposes to the family members of a household.]
