Section 27(7) in Rajasthan Minor Mineral Concession Rules, 2017
(7)The following cases shall also be treated as transfer, -(i)change from one form of business organization to another form of business organization i.e. partnership, limited liability partnership, private limited company, public limited company or any form of business activities recognized by any law to another form of business organization;(ii)change in partner of a partnership firm;(iii)the transfer of shares in a company, resulting in the change of control of management or ownership right of the said company;(iv)merger or amalgamation of the lessee's or licensee's company into another company; and(v)change of a private limited company to limited company:Provided that in case of death of any partner or director in a firm or company and mutation has been made in favour of his legal heir, it shall not be treated as transfer but if application of mutation is not made, it shall be treated as transfer.
