(2)a new licence may not be required(a)if the premises of a licence is changed during the period of its continuance, the authority competent to grant the licence may direct that the licence may be continued for the remaining period of the term on the existing fee:(b)In case of death of licensee, the names of legal heirs may be substituted by the licensing authority.(c)if the legal heirs of deceased are not interested to continue the licence, the same may be transferred by the authority competent to grant it, only for the remainder of its currency to a new licensee.
