Section 14 in Tamil Nadu Exhibition of Films on Television Screen Through Video Cassette Recorders and Cable Television Network (Regulation) Rules, 1984
14. Grant of no objection certificate.
(1)After considering the application, with reference to the matters specified in sub-section (1) of section 6 and the objections of the local authority, the police or the public, the licensing authority shall grant a no objection certificate in Form C or may refuse lo 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 objections, if any, who have filed objections before the licensing authority.(2)The no objection certificate so granted by the licensing authority shall be valid for a period of one year. If within this period, the no objection certificate is not utilised for obtaining a licence in Form G, a fresh no objection certificate shall be applied for:Provided that the licensing authority, for reasons to be recorded in writing, may extend the period of validity of the no objection certificate upto a maximum period of one year beyond the date of end of the original validity.(3)Any person aggrieved by the order of the licensing authority in granting or refusing to grant a no objection certificate or refusing to extend the validity of the no objection certificate, may prefer an appeal to the Commissioner for Land Administration.
