.-(1) If a licensee dies or becomes insolvent or mentally incapable or otherwise disabled, the licence granted to him under these rules shall stand cancelled on the date of the licensee's death or mental incapacity or insolvency or disability, as the case may be.(2)The legal heirs or representatives of the licensee referred to in sub-rule (1) shall as soon as may be, notify the licensing authority-(a)the date of death, insolvency, mental incapacity or other disability as the case may be, of the licensee, and(b)shall await the directions of the licensing authority with regard to the disposal of the explosives kept at the licensed premises.
