.-(1) If a licensee dies or becomes insolvent or mentally incapable or is otherwise disabled, the person carrying on the business of such licensee shall not be liable to any penalty or confiscation under the Act or these rules of exercising the powers granted to the licensee during such time as may reasonably be required to allow him to make an application for a new license in his own name for the unexpired portion of the original license in respect of the year in which the licensee dies or becomes insolvent or mentally incapable or is otherwise disabled:Provided that nothing in this sub-rule shall be deemed to authorise the exercise of any power under this sub-rule by any person after the expiry of the period of the license.(2)An application for a new license for the unexpired portion of the original license shall be accompanied by a no objection certificate issued by the District Authority in favour of the person applying for such license.(3)A fee of rupees two hundred shall be charged for a new license for the unexpired portion of the original license granted to any person applying for it under this rule.
