Section 14(2) in Tamil Nadu Exhibition of Films on Television Screen Through Video Cassette Recorders and Cable Television Network (Regulation) Rules, 1984
(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.
