(2)An applicant who desires to get the licence transferred in his favour shall submit to the licensing authority-(a)an application in form appropriate for grant of the licence;(b)specimen signature of the applicant or his authorised person;(c)a letter from the existing licensee signed by the authorised person requesting the transfer of licence in favour of the applicant or a succession certificate from a competent Court in case of death of a licensee being an individual;(d)original licence issued to the existing licensee;(e)copies of supporting documents regarding transfer of rights of the premises in favour of the applicant;(f)requisite scrutiny fee and transfer fee;(g)copies of all approved drawings in the name of the applicant;(h)status of the applicant whether individual, proprietary firm, partnership firm, company, association or society or otherwise-documentary evidence along with names, addresses of the proprietor or partners or directors or members as the case may be, and photographs of the occupier, to be submitted;(i)a no objection certificate from the District Magistrate for transfer of the licence in favour of the applicant:Provided that no objection certificate shall not be necessary if the applicant holds a licence for which a no objection certificate has already been granted.
