(1)The holder of a license may, at any time, before the expiry of the license, apply for permission to transfer the license to any other person.(2)[The application under sub-rule (1) shall be accompanied by a fee of rupees one hundred.] [ Substituted by G.S.R. 371(E), dated 20.5.1999 (w.e.f. 20.5.1999).](3)The licensing officer may, after such inquiry as he thinks fit, accord permission to transfer the license and on such permission being given, an endorsement to that effect shall be made in the license.(4)If the permission to transfer a license is refused, the fee paid therefore shall be refunded to the applicant.
