Section 38 in Tamil Nadu Exhibition of Films on Television Screen Through Video Cassette Recorders and Cable Television Network (Regulation) Rules, 1984
38. Joint application.
(1)If the holder of a no objection certificate desires to transfer or assign his no objection certificate to some other person or persons, he may, with the person to whom he desires to transfer or assign his no objection certificate, shall jointly make an application in writing in Form M to the licensing authority which granted the no objection certificate, setting forth the reasons for the proposed transfer or assignment before the period of expiry of validity of the no objection certificate.(2)Every application for transfer or assignment or no objection certificate shall be accompanied by -(a)the no objection certificate in original; and(b)sworn affidavits by the no objection certificate holder and the transferee or assignee to the effect that no consideration in financial or any other terms has passed between them for the transfer.(3)The provisions of the rules relating to transfer or assignment of licence shall mutatis mutandis apply to the transfer of the no objection certificate.
