Section 13(3) in Andhra Pradesh Distillery (Manufacture of Indian made Foreign Liquor other than Beer and Wine) Rules, 2006
(3)Death of licensee or incapability of the licensee: A licence, issued under these rules, shall be only to the person named therein 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 heirs to continue the licence in the name of such legal heirs.
