Section 6(5) in Andhra Pradesh Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Rules, 2006
(5)Transfer of no objection certificate to other persons:(i)In case the holder of a no objection certificate desires to transfer or assign the certificate to some other person or persons, a joint application by him and the person or persons shall be made in 'Form-M' to the licensing authority setting forth the reasons for the proposed transfer or assignment before the period of expiry of validity of the no objection certificate;The amount of Fee as may be prescribed by the Government shall be paid in respect of each application and a treasury receipt for the amount of fee paid shall be submitted along with the application.(ii)the application for transfer on assignment shall be submitted along with the original no objection certificate and sworn affidavits by the proposed transferor and transferees;(iii)the provisions of the rules relating to the transfer or assignment in respect of license shall mutatis mutandis apply to the transfer of no objection certificate;Chapter - 3
