Section 26(1) in The M.P. Electricity (Supply) Finance Rules, 1967
(1)If the interest in any security has been transferred by am lawful means other than a transfer in books or a deed in accordance with these Rules on the death of a holder of the security, satisfactory evidence of the transfer shall be furnished to the appropriate Register by an affidavit of one or more competent persons or in such other manner as such Registrar, with the approval of the Board may require.
