42. Transfer of licence. - (1) The holder of a licence may at any time before the expiry of the license, apply to the licensing authority to transfer the licence to another person.
(2)Every application for the transfer of a licence shall be accompanied by--(i)a letter signed by the holder of the licence indicating the full name and postal address of the person to whom he wishes to transfer the licence and complete possession of licensed premises;(ii)the licence sought to be transferred together with approved plan or plans attached to it;(iii)an application in Form I duly filled in and signed by person to whom the licence is sought to be transferred;(iv)a fee of Rs. 10 paid in the manner specified in rule 46.(3)The licensing authority on receipt of the documents and fee required under sub-rule (2) shall, if he approves the transfer, enter upon the licence, under his signature, an endorsement to the effect that licence has been transferred to the person so named.(4)The person to whom the licence is so transferred shall enjoy the same powers and be subject to the same obligations under the licence as the original licensee.
