- On the death of a licensee the Deputy Commissioner may, subject to the provision of Rule 39 above, renew the licence for the remainder of the lease on the same terms in favour of a representative of the deceased, if he be satisfied that such representative is fit to holds it, and on the condition that any arrears due from the deceased licensee are recovered before the licence is so renewed. In such case no fresh deposit in addition to the deposit required by Rule. 41 need be called for.
