- No transfer or sub-lease (whether entire or partial) of a licence shall be made, except with the previous permission of the Deputy Commissioner. The Deputy Commissioner shall not allow such transfer or sub-lease, 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. In cases in which there is reason to suspect a benami settlement, the application for transfer or sub-lease shall ordinarily be refused. The Transfer or sub-lease, when sanctioned, shall be reported to the Commissioner.
