Section 11(11) in Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011
(11)Transfer or transmission of business: (1) Where the business of a person licenced under the Act and the Rules is transmitted by succession, intestate or testamentary, the heir or legatee, as the case may be, of such person shall not carry on the business of such licencee either in his own name or in any other name, unless the heir or legatee has, before the expiry of sixty days after the date of such transmission, made to the Controller an application for the issue of a licence in accordance with the provisions of the Act and Rules there under.Provided that nothing in this rule shall be deemed to prohibit the heir or legatee from carrying on business as such licencee for the aforesaid period of sixty days, and, if he has applied for such licence, until he is granted the licence or is, by a notice in writing informed by the Controller that such licence cannot be granted to him.
