Section 10 in The West Bengal Factories Rules, 1958
10. Procedure on death or disability of licensee.
- If a licensee dies or becomes insolvent, or otherwise disabled, the person carrying on the business of such licensee shall not be liable to any penalty under the Act for exercising the powers granted to the licensee by the licence during such time as may reasonably be required to allow him to make an application for the [transfer of the licence under rule 8] [Substituted by (Amendment) Rules, 1991 dated 27.11.1991] in his own name for the unexpired portion of the original licence.
