Section 5 in Haryana Municipal (Dangerous and Offensive Trades) Bye-laws, 1982
5.
No licence shall be transferable and on the change of occupation, possession, or ownership of any premises in respect of which a licence has been issued, the licensee shall report such change and shall surrender his licence for cancellation and the transferee shall apply for a fresh licence; provided that when a licence is surrendered for cancellation under this bye- law, the committee shall refund to the licensee such portion of the fee as may be deemed to cover the unexpired period of the licence.
