Section 8 in The West Bengal Factories Rules, 1958
8. [ Transfer of licence. [Substituted vide Notification No. 340 LW/LW/IR-4/85 dated 2nd April, 1986.]
(1)(a)the holder of a licence may, at any time before the expiry of the licence, apply to the Chief Inspector for permission to transfer his licence to another [occupier].(b)The Chief Inspector may call for such other particulars as he may require.(2)The Chief Inspector may, if he approves of the transfer, enter upon the licence under his signature, an endorsement to the effect that the licence has been transferred to the [occupier] [+ Substituted by (Amendment) Rules, 1991 dated 27.11.1991] named.(3)A fee of [rupees fifty] [Substituted vide Notification No. 1044-L.W./1R-2/2001, dated 20-12-2005.] rupees shall be charged on each such endorsement. The [occupier] [Substituted by (Amendment) Rules, 1991 dated 27.11.1991] to whom the licence is to be transferred shall submit a notice of occupation as nearly as possible in Form No.2, and shall pay the endorsement fee.]
