Section 37 in Tamil Nadu Exhibition of Films on Television Screen Through Video Cassette Recorders and Cable Television Network (Regulation) Rules, 1984
37. Application for transfer of no objection certificate to the legal heirs.
(1)Where the holder of a no objection certificate dies, any of his legal heirs may make an application in Form M to the licensing authority before the expiry of the period of validity of no objection certificate for the transfer of the no objection certificate.(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 cases where an application is made by one or more 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 or their favour.(3)Where one of the 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 H to include his name as a joint holder of no objection certificate in the place of 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 holders of no objection certificate and 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 provisions made in these rules.(4)The provisions of the rules relating to transfer or assignment of licence shall mutatis mutandis apply to the transfer of no objection certificate.
