.-(1) The holder of a license, for the storage of petroleum may, at any time before the expiry of the license, apply to the licensing authority to transfer the license to another person.(2)Every application for the transfer of a license shall be accompanied by-(i)a letter signed by the holder of the license indicating the full name and address of the person to whom he wishes to transfer the license and give complete possession of the licensed premises;(ii)the license sought to be transferred together with the approved plan or plans attached to it;(iii)an application in Form IX duly filled in and signed by the person to whom the license is sought to be transferred;(iv)a fee of rupees five hundred paid in the manner specified in rule 13.(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 license, under his signature, an endorsement to the effect that the license has been transferred to the person named.(4)The person to whom the license is so transferred shall enjoy the same power and be subject to the same obligations under the license as the original licensee.
