Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Exhibition Of Films On Television Screen Through Video Cassette Recorders (Regulation) (Amendment) Act, 2011 14 of 2011 [26 April 2011] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 4 3. Amendment Of Section 8 4. Amendment Of Section 14 Andhra Pradesh Exhibition Of Films On Television Screen Through Video Cassette Recorders (Regulation) (Amendment) Act, 2011 14 of 2011 [26 April 2011] An Act further to amend the Andhra Pradesh Exhibition of Films on Television Screen Through Video Cassette Recorders (Regulation) Act, 1993. Be it enacted by the Legislature of the State of Andhra Pradesh in the Sixty-second year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Andhra Pradesh Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) (Amendment) Act, 2011. (2) It shall be deemed to have come into force with effect from 24.6.2010. 2. Amendment Of Section 4 :- In the Andhra Pradesh Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Act, 1993, (hereinafter referred to as the principal Act) (Act 12 of 1993), in Section 4, in sub-section (4), in clause (iii), for the words "to any Police Officer not below the rank of an Inspector" the words "to any Police Officer not below the rank of a Sub-Inspector" shall be substituted. 3. Amendment Of Section 8 :- In Section 8 of the principal Act :- (i) in sub-section (1), for the words "by an officer authorized by Government" the words "by any officer of and above the rank of Sub-Inspector of Police" shall be substituted; (ii) in sub-section (2), for the words "by an officer authorized by the Government" the words "by any officer of and above the rank of Sub-inspector of Police" shall be substituted; (iii) in sub-section (3), for the words "by an Officer authorized by the Government" the words "by any Officer of and above the rank of Sub-Inspector of Police" shall be substituted. 4. Amendment Of Section 14 :- In Section 14 of the principal Act,- (i) in sub-section (1), for the words "an Assistant Commissioner of Police in the Twin Cities of Hyderabad and Secunderabad or a Deputy or Assistant Superintendent of Police" the words "an officer of and above die rank of Sub-Inspector of Police" shall be substituted. (ii) for sub-section (2), the following shall be substituted, namely,- "(2) The powers of the nature referred to in sub-section (1) may also be exercised by such officer as may be empowered in this behalf by the Government.".