Section 13 in Tamil Nadu Exhibition of Films on Television Screen Through Video Cassette Recorders and Cable Television Network (Regulation) Rules, 1984
13. Calling for objections.
(1)On receipt of the application for no objection certificate, the licensing authority shall scrutinise the same and ensure whether the application contains all the necessary required information.(2)If the licensing authority considers that the applicant has not complied with any of the rules or the application is found to be defective, he may, after giving the applicant an opportunity of being heard, reject the application.(3)If the application is complete in all respect prima facie and it is found to comply with all the relevant rules, the licensing authority shall cause a notice in Form B both in English and in Tamil to be displayed in the notice board of the licensing authority and the local authority concerned intimating the fact of receipt of the application and calling for objections, if any, from the public. All objections shall be filed in writing before the licensing authority within fifteen days from the date of display of this notice. Any objection filed after this period shall be liable to be summarily rejected.
