Section 7(2) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959
(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.
