Section 129(3) in The Tamil Nadu Cinemas (Regulation) Rules, 1957
(3)Where one of tire joint holders of the no objection certificate dies, any of the legal heirs of the deceased holder of the no objection certificate may make an application in Form "J" to include his name as a joint holders of no objection certificate in the place of the deceased. If none of the legal heirs makes such application, the no objection certificate issued in the joint names will be deemed to have lapsed on the date of death of one of the holder of the no objection certificate and the surviving holder of the no objection certificate will have to make an application afresh for grant of no objection certificate independently or jointly. Such application by the surviving holder shall be disposed of according to the provision made in these rules.
