Section 129 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
129. [ [Substituted by G. O. Ms. No. 247, Home, dated the 30th January, 1980.]
(1)Where the holder of a no objection certificate dies, any of his legal heirs may make an application in Form "J" to the licensing authority, before the expiry of the period of validity of no objection certificate, for the transfer of the no objection certificate in his name.(2)Every application for transfer or assignment of no objection certificate shall be accompanied by:-(a)the no objection certificate in original; and(b)in the cases where an application is made by a few of the legal heirs of the deceased holder of no objection certificate, the consent statement obtained from all the other legal heirs for the transfer or assignment of the no objection certificate in his favour.(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.(4)The provisions of rules 124, 125, 126, 127 and 128 shall mutatis mutandis apply to the transfer of no objection certificate.]
