(2)Every application for the transfer of a license shall be accompanied by-(i)a letter signed by the holder of the license indicating the full name and address of the person to whom he wishes to transfer the license and give complete possession of the licensed premises;(ii)the license sought to be transferred together with the approved plan or plans attached to it;(iii)an application in Form IX duly filled in and signed by the person to whom the license is sought to be transferred;(iv)a fee of rupees five hundred paid in the manner specified in rule 13.
