Section 14 in Andhra Pradesh Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Rules, 2006
14. Transfer/Assignment of License.
(1)On the death of licensee, any of his legal heirs, may within a period of six months from the date of his death make an application in form 'L' to the licensing authority for the transfer of the license in his name, along with the death certificate of the deceased and treasury receipt for the payment of transfer fee as may be prescribed by the Government.In case, the application is made by any of the legal heirs, of the deceased licensee, consent letter from all the other legal heirs of the deceased for such transfer shall be filed along with the application.(2)Where a licensee desires to transfer or assign his license in favour of some other persons, a joint application in writing signed by the licensee and the proposed transferee shall be made to the licensing authority giving all the details required in Form 'L' along with a treasury receipt for payment of the transfer fee, and a copy of the document, if any, executed between the parties showing the reasons for the proposed transfer.(3)Calling for objections: The licensing authority shall cause a notice to be displayed on its notice board and that of the local authority concerned about the receipt of the application and such other details as necessary and call for objections, if any, from the public to be filed in writing within (15) days from the date of publication on the notice board. Any objection filed thereafter shall be summarily rejected.(4)Approval or rejection of application:(a)The licensing authority, after considering the objections, if any, received from the public and considering the previous experience, Eligibility and antecedents of the applicant, shall either approve or refuse to approve the transfer of assignment of license. A copy of the said order shall be communicated to the applicant and to the Person or persons who filed the objection,(b)In case of approval of the transfer or assignment of license, the licensing authority shall make an entry in its book and the license after endorsement of transfer or assignment shall be returned to the applicant.(5)In case the application for transfer or assignment is rejected, the same shall be communicated to the applicant in writing giving the reasons therefor.(6)Any person aggrieved by the order of the licensing authority approving or refusing to approve the application for transfer or assignment of the license may appeal to the Government and the provision of Rule 15 shall apply to such appeal.Chapter - 5 Appeals
