Except when he proceeds on long leave or retires from the service of the Council, an officer or servant who has purchased a motor car or motor cycle with the aid of an advance granted under these rules which has not been fully repaid, shall not transfer such car or cycle without the previous sanction of the Council. The Council may permit such transfer to an officer to whom it might grant an advance under Rule 486; provided that such officer or servant makes a declaration acknowledging that he is aware that the car or cycle transferred to him remains subject to the mortgage bond executed under Rule 492 and that he is bound by its terms and provisions.
