Section 125 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
125.
After considering the application with particular reference to the status, antecedents and previous experience of the parties to the application concerned and the objections of the public, if any, the licensing authority shall issue an order either approving or refusing to approve the transfer or assignment of the licence, as the case may be. A copy of the order shall be communicated to the applicants and the persons, if any, who have filed objections before the licensing authority. While transferring or assigning the 'C' Form licence to any person, the licensing authority may impose a condition in the transfer order or in the order of transfer or assignment of licence to the effect that the transferee or assignee as the case may be, of the licence shall be liable for the violations committed by the previous licensee, that is, the transferor or assign or of such licence. This procedure is also applicable to transfers made in the event of death of licensee.
