Section 14(3) in Andhra Pradesh Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Rules, 2006
(3)Calling for objections: The licensing authority shall cause a notice to be displayed on its notice board and that of the local authority concerned about the receipt of the application and such other details as necessary and call for objections, if any, from the public to be filed in writing within (15) days from the date of publication on the notice board. Any objection filed thereafter shall be summarily rejected.
