Section 6(4) in Andhra Pradesh Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Rules, 2006
(4)Transfer of no objection certificate to the legal heirs:(i)On the death of a no-objection certificate during the validity period of the no-objection certificate any of his legal heirs may make an application in Form 'M' to the licensing authority;(ii)the application shall be made within a period of three months from the date of the death of the holder of no objection certificate;(iii)every application for transfer or assignment of no objection certificate shall be accompanied by a death certificate of the deceased;(iv)in case where an application is made by one or more of the legal heirs, the consent letters from all other legal heirs for transfer or assignment of on objection certificate in his or their favour shall be filed;(v)where one of the joint holders of a no objection certificate dies, the certificate will be deemed to have lapsed on the date of his death, less any of the legal heirs of the deceased make an application for transfer.
