Section 6A in The Tamil Nadu Catering Establishments Rules, 1959
6A. [ Transfer of registration certificate. [Inserted by Notification No. S.R.O. A-428 of 1966, dated the 12th April, 1966.]
(1)The employer holding a registration certificate may, at any time, before the expiry of the registration certificate apply in Form No. I-A for permission to transfer the registration certificate to another person.(2)[An application] under sub-rule (1) shall be sent to the Inspector together with the registration certificate and a fee of [rupees fifteen] [Substituted by G.O. Ms. No. 28, Labour and Employment, dated the 5th April 2002 with effect from 29th May, 2002.]. If the Inspector approves the proposed transfer, he shall enter upon the registration certificate under his signature an endorsement to the effect that the registration certificate has been transferred to the person named by the holder of the registration certificate.(3)An application for the transfer of a registration certificate under this rule shall be dealt with by the Inspector in the same manner as [an application] [Substituted by Notification No. S.R.O. A-1/76, dated the 30th December, 1975 for 'a statement'.] sent under sub-section (1) of section 4.
