Section 2A(9) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963
(9)Transfer of Registration Certificate. - The registration certificate under these rules shall not be transferable. In case of transfer of ownership of a shop or commercial establishment the new owner shall have to apply afresh and obtain a registration certificate in that behalf on payment of the prescribed fee for it.
