72B. [ Transfer of a licence. [Added by E & T/58, dated 28.9.1959, Published in Rajasthan Government Gazette Part IV-C, dated 19.11.1959.]
(a)Every licence shall be deemed to have been granted or renewed personally to the licensee and no licence shall be sold or transferred without obtaining previous permission in writing from the licensing Authority.[Provided that deletion(s) or substitution(s) of name(s) of co-licences constituting a particular licence in or from running licence shall be sanctioned by the [Licensing Authority] on such terms and conditions as he thinks fit.][Provided further that addition or deletion or substitution of name as co-licencees in a licence shall not be made, if such licence has been granted by the procedure of drawing of lots.] [Added by Notification No. G.S.R. 6, dated 8.4.2011 (w.e.f. 31.01.1957).](b)If during the currency of a licence, the licensee desires to transfer his business to a new premises, he shall intimate his intention to the Licensing Authority at least 15 days in advance, and get his licence suitably amended. The licence shall thereupon hold good in respect of new premises.](c)[ Every licensee of a licence shall be liable jointly and severally for all kinds of dues of Excise Department and other liabilities, whatsoever, in respect of licence granted.] [Added by S.O.242, dated 10.2.1989, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 14.2.1989, page 444, [10-2-89].](d)[ In the event of death of licencee where provision exist for year renewal, the transfer of licence may be considered in the name of such legal heir by Excise Commissioner in whose favour all the heirs deceased licencee agree through application supported by affidavit submitted personally before him, on payment of 10% of annual renewal fees and on production of death certificate of original licencee issued by competent authority. In case legal heirs do not agree on any name, it would be transferred either in the name of all the heirs or in whose favour a competent civil court directs. The heir, in whose name licence is to be transferred, must be otherwise eligible for holding such license as per prevailing provisions.] [Inserted by Notification No. G.S.R. 69, dated 6.11.1998 (w.e.f. 31.1.1957).]
