Section 6 in Andhra Pradesh Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Rules, 2006
6. Grant or refusal of No Objection Certificate.
- 1.(a) On receipt of objections, if any, the licensing authority shall scrutinize the same, with respect to the compliance of the rules and if found to be defective, he may, after giving the applicant an opportunity of being heard, reject the application.(b)If the application is otherwise found proper in all respects and in conformity with all the relevant rules, the licensing authority shall cause a notice in Form A-II, both in English and Telugu to be displayed in the notice board of the licensing authority and the local authority concerned, calling for objections, if any, in writing from the public to be submitted within a period of (15) days, from the date of display of this notice. Any objections filed after this period shall be liable to be rejected summarily.(c)After considering the application with due regard to the provisions of Section 5 of the Act and the objection, if any, of the local authority, the police or the public, the licensing authority, may grant a no-objection certificate in Form 'B', or may refuse to grant it. The orders of the licensing authority in granting or refusing to grant a no objection certificate, shall be communicated to the applicant and to the person or persons, if any, who have filed objections before the licensing authority.(2)The no-objection certificate shall be valid for a period of one year. If within this period, the on objection certificate is not utilized for obtaining a license in Form 'G', a fresh no objection certificate shall be applied for.(3)Any person aggrieved by the order of the licensing authority in granting or refusing to grant a no objection certificate may prefer an appeal to the Government within a period of 30 days.(4)Transfer of no objection certificate to the legal heirs:(i)On the death of a no-objection certificate during the validity period of the no-objection certificate any of his legal heirs may make an application in Form 'M' to the licensing authority;(ii)the application shall be made within a period of three months from the date of the death of the holder of no objection certificate;(iii)every application for transfer or assignment of no objection certificate shall be accompanied by a death certificate of the deceased;(iv)in case where an application is made by one or more of the legal heirs, the consent letters from all other legal heirs for transfer or assignment of on objection certificate in his or their favour shall be filed;(v)where one of the joint holders of a no objection certificate dies, the certificate will be deemed to have lapsed on the date of his death, less any of the legal heirs of the deceased make an application for transfer.(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
