Section 6A(2) in The Tamil Nadu Catering Establishments Rules, 1959
(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.
