Section 130 in The Tamil Nadu Cinemas (Regulation) Rules, 1957
130. [ [Added by G.O. Ms. No. 247 Home, dated the 30th January 1980.]
(1)If the holder of no objection certificate desires to transfer or assign his no objection certificate to some other person or persons, he may, with the person to whom he desires to transfer or assign his no objection certificate, shall jointly make an application in writing in Form ']' to the licensing authority which granted the no objection certificate, setting forth the reasons for the proposed transfer or assignment before the period of expiry of validity of the no objection certificate.(2)Every application for transfer or assignment of no objection certificate shall be accompanied by -(a)the no objection certificate in original; and(b)sworn affidavits by the no objection certificate holder and the transferee or assignee, to the effect that no consideration in financial or any other terms has passed between them for the transfer.(3)The provisions of rules 124, 125, 126, 127 and 128 shall mutatis mutandis apply to the transfer of the no objection certificate.][Part-X] [Added by G.O Ms. No.1591, Home, dated the 5th June 1980.] Exhibition of films in [music] [Inserted by G O. Ms. No. 18, Home, dated the 3rd January 1981.], dance or drama performance as stage aid
