Section 5B in The West Bengal State Tax on Professions, Trades, Callings and Employments Act, 1979.
5B. Transfer of trade or business.
- [(1) Where the ownership of the business of a registered employer is transferred absolutely by sale, gift, bequest, inheritance or otherwise, or is transferred by way of lease, and the transferee or the lessee, as the case may be, carries on such trade or business, either in its old name or in some other name, the transferee or the lessee, as the case may be, shall, for all the purposes of this Act (except for the liabilities under this Act already discharged by such employer), be deemed to be registered and shall be deemed always to have been registered (in the case of a lease for so long as the lease subsists), as if the certificate of registration of such employer had initially been granted to the transferee or the lessee, as the case may be, and the transferee or lessee, as the case may be, shall make an application to the prescribed authority, [within thirty days from the date of transfer] [Section 5B renumbered as sub-section (1) by W.B. Act 1 of 2002.] furnishing necessary particulars along with the certificate of registration for amendment and if the said authority is satisfied that the application is in order, he shall amend the certificate of registration accordingly.](2)[ The provisions of sub-section (1) shall also apply mutatis mutandis in case of an enrolled person holding certificate of enrolment.] [Sub-section (2) inserted by W.B. Act 1 of 2002.]
