Section 54(2) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
(2)Transfer of license. - A license granted under these rules may be transferred by the licensing authority before expiry of license on receipt of -(a)an application duly filled in Form AS-1 or AS-2 as the case may be and signed by the person to whom the license is sought to be transferred;(b)letter from the previous licensee giving consent for the transfer of license;(c)the original valid license sought to be transferred together with the approved plan attached to it;(d)fee as specified in clause (B) of the Schedule I;(e)no objection certificate of District Authority under rule 47, if applicable and not obtained earlier for the installation;(f)four copies of replica of all previously approved site, layout, installation, fabrication, Piping & Instrumentation (P&I) or mounting drawings, as applicable in the name of the transferee;(g)copy of the Registration Certificate under the Motor Vehicles Act, 1988 (59 of 1988) indicating change of ownership, in respect of mobile pressure vessel;(h)a certificate of safety under rule 33 or rule 43 as the case may be;
