Section 121 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
121. [ [Substituted by G.O. Ms. No. 2810, Home, dated 12th November 1979.]
Where the holder of a licence is dead, any one of the legal heirs to the licence may, within a period of six months from the date of the death of the holder of the licence, make an application to the licensing authority for the transfer of the licence in his/her name, giving the particulars required in Form "I" (Section II).][Provided that the licensing authority may admit an application for transfer of the licence preferred within a period of two months after the expiry of the prescribed period of six months aforesaid, if sufficient cause is shown for not preferring the application for transfer of the licence within the prescribed period:] [Added by G.O. Ms. No.1538, Home (Cine III), 15th December 1994.]Provided further that the licensing authority may also admit an application for transfer of licence preferred after a period of Eight months aforesaid, if the theatre is running without any break and is sufficient cause to shown for not preferring an application for transfer of licence within the said period, on payment of an additional fee of [Rs. 1,500 (Rupees one thousand and five hundred only)] [Substituted by G.O. Ms. No. 1054, Home (Cinema-II), dated the 10th July 2007.].
