Section 85(6) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
(6)If during the currency of a licence the licensee desires to transfer his business to new premises he shall intimate his intention to the licensing authority at least fifteen days in advance, specifying the address of the new premises, and get his licence suitably amended. The licence shall, thereupon, hold good in respect of the new premises.
