Section 12(3) in Andhra Pradesh Brewery Rules, 2006
(3)Death of licensee or incapability of the licensee. - A licence issued under these rules shall be only to the person named there in and on his death the legal heirs may apply for continuance of the licence in their name to the Commissioner within thirty days of death of the licensee. If the Commissioner is satisfied he may permit the legal heir to continue the licence in his name.
