A license is said to be renewed when it is continued after the period of its expiry by the same licensee in respect of the same premises; and whenever a license has been determined by reason of surrender, cancellation or order of non-renewal or other causes, or where it is proposed to issue a license in respect of premises or persons not previously licensed, a new license is required :Provided that-(a)a new license is not required on account of the addition or removal of a partner on the application of all the partners or the change of representative of a company or society;(b)a license continued in favour of the legal representative of a deceased license for the remaining period of the license shall not be deemed to be new license;(c)if the premises of a license are changed during the period of its currency, the authority competent to grant the license may direct that license may be continued for the remaining period of the term on the existing fee;(d)a license may be transferred by the authority competent to grant it for the remainder of its currency to a new licensee.
