Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(2) in The Ammonium Nitrate Rules, 2012

(2)The legal heirs or representatives of the licence holder shall as soon as may be, inform the licensing authority;
(a)about the date of death, insolvency, mental incapacity or other disability as the case may be, of the licence holder; and
(b)shall await the directions of the licensing authority with regard to the disposal of the Ammonium Nitrate kept at the licensed premises.