(4)The holder of a license in Form `E', `F' or `G' may, at any time before the expiry of the license, apply to the licensing authority to transfer the license to another person and every application for such transfer of a license shall be accompanied with-(i)a letter signed by the holder of the license indicating the full name and postal address of the person to whom he wishes to transfer the license and give complete possession of the licensed premises;(ii)the license sought to be transferred together with the approved plan or plans attached to it;(iii)an application in Form `C' duly filled and signed by the person to whom the license is sought to be transferred;(iv)amendment fee as specified in Schedule V.
