Section 14(1) in Andhra Pradesh Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Rules, 2006
(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.
