.-(1) A licence granted under these rules may be transferred by the authority empowered to grant the licence.(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.
