Section 13(6) in Andhra Pradesh Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Rules, 2006
(6)Temporary permit:(a)In case, before the date of expiry of the license, the licensing authority, for any reason, does not renew, he shall grant a temporary permit in 'Form K'. But such a permit shall be issued only when the Chief Electrical Inspector or any Officer deputed by him, i.e. Deputy Electrical Inspector of the concerned jurisdiction certificate continues to be remain valid,(b)The temporary permit shall be deemed to be license subject to the conditions of the license sought to be renewed, and no fee shall be charged for issue of the same.(c)The permit shall be valid for a period of one month from the date of issue and may be renewed for a further period of one month at a time:Provided that such a permit shall cease to be valid on the licensee receiving the license duly renewed or receiving an order refusing to renew the license in which case, the applicant shall surrender the permit.
