11. [ Transfer of licence. [Substituted by Punjab Government Gazette Legislative Supplement Part III dated 28.2.1997.]
(1)The holder of a licence may, at any time before the expiry of the licence, apply for permission to transfer his licence to another person.(2)Such application shall be made to the Chief Inspector or any other officer appointed under sub-section (2-A) of section 8 of the Act and specially empowered in this behalf by the State Government, who shall, if he approves of the transfer, enter upon the licence, under his signature, and endorsement to the effect that the licence has been transferred to the person named in the application.(3)A fee of twenty-five rupees shall be charged on each such application.]
