Section 9(1) in West Bengal Shops and Establishments Rules, 1964
(1)A registration certificate issued under these rules shall not be transferable, and if ownership of any shop or establishment is transferred the shop-keeper or the employer, as the case may be, shall, within 15 days of such transfer, notify the fact of transfer and surrender the certificate of registration to the registering authority and shall submit to the registering authority a statement signed by himself specifying the name and address of the transferee.
