- (i) A licence granted under this Order shall not be transferred to any other person without the prior approval of the Licensing Officer.(ii)Where a licensee sells or otherwise transfers a cold storage to another person or persons or suspends operation of the cold storage for a period exceeding six months the licensee shall surrender the licence to the Licensing Officer within one month of such sale or transfer or suspension.(iii)Any change in partnership shall be notified to the Licensing Officer within one month of such a change.(iv)The purchaser or the transferee, as the case may be, shall apply to the Licensing Officer for the grant of new licence in accordance with this Order.(v)In the event of any change in the name, style or location of the cold storage the licensee shall forthwith intimate the change to the Licensing Officer and within one month from the date of intimation forward his licence to the licensing Officer along with the necessary documents for effecting the necessary change.
