127. [] [Original Section 127 was deleted and re-numbered vide Orissa Gazette Notification No. 2101/30.3.1968.] Condition-for transfer or sub-lease of licences.
(1)No transfer or sub-lease whether entire or partial, of a licence under the Act or any rule or order thereunder shall be made, subject to the rules made under Section 89, except with the previous permission of the Collector.(2)The Collector shall not allow a transfer or sub-lease under Sub-rule (1) unless good and sufficient reason be shown to his satisfaction, and unless the transferee or sub-lessee is, in his opinion, fit and qualified to hold such licence.
