Section 6A(3) in The Tamil Nadu Catering Establishments Rules, 1959
(3)An application for the transfer of a registration certificate under this rule shall be dealt with by the Inspector in the same manner as [an application] [Substituted by Notification No. S.R.O. A-1/76, dated the 30th December, 1975 for 'a statement'.] sent under sub-section (1) of section 4.
