Section 9 in West Bengal Shops and Establishments Rules, 1964
9. Transfer of registration certificate.
(1)A registration certificate issued under these rules shall not be transferable, and if ownership of any shop or establishment is transferred the shop-keeper or the employer, as the case may be, shall, within 15 days of such transfer, notify the fact of transfer and surrender the certificate of registration to the registering authority and shall submit to the registering authority a statement signed by himself specifying the name and address of the transferee.(2)The registering authority, on being satisfied about the correctness of the information relating to transfer, shall cancel the certificate of registration and amend the register of shops and establishments accordingly.(3)The transferee shall apply for new registration certificate as provided in rule 4 within 30 days from the date of transfer.
