177. Permission required for transfer or sub-lease.
- No transfer or sub-lease (whether entire or partial) of a licence shall be made except with the previous permission of the Collector and the approval of the Excise Commissioner. The Collector shall not allow such transfer, or Sub-lease, unless good and sufficient reason be shown to his satisfaction, and unless the transferee or sub-lessee is, in his opinion fit and qualified to hold such licence.
