Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Exhibition Of Films On Television Screen Through Video Cassette Recorders And Cable Television Network (Regulation) Amendment Act, 2004 35 of 2004 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 15 3. Repeal And Saving Tamil Nadu Exhibition Of Films On Television Screen Through Video Cassette Recorders And Cable Television Network (Regulation) Amendment Act, 2004 35 of 2004 An Act further to amend the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984. BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-fifth Year of the Republic of India as follows:-- 1. Received the Assent of the Governor of Tamil Nadu on the 7th December, 2004 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.305, page 127 dated 9th December, 2004. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Amendment Act, 2004. (2) It shall be deemed to have come into force on the 1st day of October 2004. 2. Amendment Of Section 15 :- I n Section 15 of the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984 (Tamil Nadu Act 7 of 1984) (hereinafter referred to as the principal Act),-- (1) in sub-section (2), for the expression beginning with the words "shall be punishable" and ending with the words "extend to five thousand rupees", the following expression shall be substituted, namely:-- "shall be punishable with Imprisonment for a term which may extend to two years or with fine which shall not be less than one lakh rupees but which may extend to five lakh rupees or with both."; ( 2 ) after sub-section (2), the following sub-section shall be inserted, namely:-- "(2-A) If a person, having been convicted of an offence punishable under sub-section (2) is again guilty of an offence punishable under that subsection, he shall be punishable for the second or subsequent offence for a term of imprisonment which shall not be less than one year but which may extend to two years or with fine which shall not be less than two lakh rupees but which may extend to five lakh rupees or with both.". 3. Repeal And Saving :- ( 1 ) The Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Amendment Ordinance, 2004 (Tamil Nadu Ordinance 11 of 2004) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.