Section 10 in The Orissa Shops and Commercial Establishments Rules, 1958
10. [ Notice of change in establishment. [Substituted vide O.G.E. Part 111 No. 44 dated 8.11.1974.]
(a)An employer holding a registration certificate may, at any time, before the expiration of its period of validity apply for permission to transfer the certificate to another person in Form No. 4.(b)Such application shall be made to the Inspector who shall, if he approves of the transfer, enter up to the registration certificate under his signature, an endorsement to the effect that the registration certificate has been transferred to the person named.(c)The fees chargeable for transfer of registration certificate shall be [fifty per cent of the amount in the manner specified in Rule 5](d)If an employer holding a Registration certificate dies or becomes insolvent, the person carrying on the business of the establishment/shop shall not be liable to any penalty under the Act for exercising the powers granted to the employer by the registration certificate during such time as may reasonably be required to allow him to make an application in Form 4 tor transferring the registration certificate in his own name.]
