Section 25(6) in The Rajasthan Municipalities Accounts Rules, 1963
(6)No licence shall be transferable and on the transfer of occupation, possession or ownership as the case may be, of any premises, vehicle or animal in respect of which a licence has been issued, the licensee shall report such transfer and shall surrender his licence for cancellation and the transferee shall apply fora fresh licence, provided that when a licence is surrendered for cancellation under this sub-rule, the licensing authority shall refund to the licensee such portion of the fee as may be deemed to cover the unexpired period of the licence.
