Section 60 in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
60. Procedure on death or disability of licensee.
(1)If a licensee dies or becomes insolvent or is mentally incapable or is otherwise disabled, the person carrying on the business of such licensee shall not be liable to any penalty or confiscation under the Act or these rules for exercising the powers granted to the licensee during such time as may reasonably be required to allow him to make an application for a new license in his own name for the un-expired portion of the original license in respect of the year in which the licensee dies or becomes insolvent or mentally incapable or is otherwise disabled :Provided that nothing in this sub-rule shall be deemed to authorize the exercise of any power under this sub-rule by any person after the expiry of the period of the license.(2)A fee as specified in clause (B) of Schedule I shall be charged for a new license for the un-expired portion of the original license granted to any person applying for it under this rule.
