Section 7 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959
7. Transfer of licence.
(1)The holder of a licence may, at any time before the expiry of the licence, apply in Form No. II, for permission to transfer his licence to another person.(2)Such application shall be made to the competent authority together with the licence and the treasury receipt showing that the fee specified in sub-rule (3) has been paid in the local treasury. If the competent authority approves of the [proposed transfer] [Substituted by G. O. Ms. No. 5173, dated the 20th October, 1962.], he shall enter upon the licence, under his signature, an endorsement to the effect that the licence has been transferred to the person named.(3)A fee of five rupees shall be charged on each such application.(4)An application for the transfer of a licence under this rule shall be dealt with by the competent authority in the same manner as an application for the grant of a licence.
