(2)Every application for the transfer of a licence shall be accompanied by--(i)a letter signed by the holder of the licence indicating the full name and postal address of the person to whom he wishes to transfer the licence and complete possession of licensed premises;(ii)the licence sought to be transferred together with approved plan or plans attached to it;(iii)an application in Form I duly filled in and signed by person to whom the licence is sought to be transferred;(iv)a fee of Rs. 10 paid in the manner specified in rule 46.
