Section 344 in Rules under the United Provinces Excise Act, 1910
344. Arrears of deceased licensees how recovered.
- If a licensee be in arrears at the time of his death, the amount of such arrears should be recovered from his security deposit to the extent of the dues in arrears. If the arrears exceed the amount of the deposit, the case should be dealt with under paragraph 376 or, failing that, refer for orders.Sub-licensees or farmer's agents hold their licences conditionally on the continuance of the licence or form from which they derive their right.
