Section 23 in The Najafgarh Marketing Committee Bye-Laws, 2004
23. Non-transferability of licence.
(1)Every licence issued by the Committee is valid for the person or firm in whose name it is issued. The licensee shall not transfer or sub-let or otherwise assign the licence.(2)A licence shall automatically stand cancelled, if it is transferred or sub-let or assigned. The decision of the Committee, whether a licence was transferred, sub-let or assigned, shall be final.
