Section 7 in The Rajasthan Shops and Commercial Establishment Rules, 1959
7. Transfer of Certificate.
(1)The holder of a certificate may at any time, before the expiry of the certificate, apply for permission to transfer his certificate to another person.(2)Such application shall be made to the Inspector, who shall, if he approves of the transfer, enter upon the certificate, under his signature, an endorsement to the effect that the certificate has been transferred to the person named.(3)A fee of [Rs.50/-] [Substituted by Dated 19-6-2000, published in Rajasthan Gazette Extraordinary, part IV-C, dated 26-6-2000, page 47(1).] shall be charged on each such application.
