(10)(a)A license granted in Form VII shall not be transferable from the licensee to another company, without the written authorization of the licensing authority.(b)An application for transfer shall be accompanied by complete documents and be subject to the same conditions as applicable at the time of initial grant of license specified in rule 53.(c)While considering an application for transfer of a manufacturing license, the licensing authority shall assess the eligibility of the company, to whom the license is to be transferred.
