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Indian Easements Act, 1882 56. License when transferable Unless a different intention is expressed or necessarily implied, license to attend a place of public entertainment may be transferred by the licensee; but, save as aforesaid, a license cannot be transferred by the licensee or exercised by his servant or agents. Illustrations (a) A grants B a right to walk over A's field whenever he pleases. The right is not annexed to any immovable property of B. The right cannot be transferred. (b) The government grants B a license to erect and use temporary grain-sheds on government land. In the absence of express provision to the contrary, B's servants may enter on the land for the purpose of erecting sheds, erect the same, deposit grain therein and remove grain there from.    |
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