Section 123 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
123.
Every application for transfer or assignment of a licence shall be accompanied by-(a)a treasury receipt for the payment of fees at the rates prescribed in rule 122;(b)the licence in Form 'C'; and(c)a copy of the instrument, if any, proposed to be executed by the applicants in respect of the transfer or assignment of the licence, as the case may be.Explanation. - In the case of an application made by any one of the legal heirs of the deceased licensee, the applicant shall send the consent statement obtained from all the other legal heirs for the transfer or assignment of the licence, as the case may be, in his/her favour.
