(2)Where a licensee leaves behind more than one legal heir and the legal heirs decide amongst themselves to retain the arm or arms of the deceased, one of the legal heirs nominated by all other legal heirs may apply for a license under sub-rule (1) along with the following documents, namely:-(i)a declaration of no-objection from the remaining legal heirs;(ii)an indemnity bond executed by the applicant giving full details of the license and the arm or arms endorsed thereupon; and(iii)a copy of the death certificate of the deceased licensee.
