(3)Where the legal heirs decide to dispose of the arm or arms endorsed on the license of the deceased licensee, they may apply to the licensing authority for grant of a limited period permission to sell the arm or arms, within the time allowed by such authority, to any licensed dealer or to any other person entitled to possess an arm under these rules.Explanation. - For the purposes of this rule, 'legal heir' [includes father, mother,] [Substituted 'includes' by Notification No. G.S.R. 108(E), dated 12.2.2020 (w.e.f. 15.7.2016).] husband, wife, son, daughter, son-in-law, daughter-in-law, brother, sister and grandchildren of the licensee or the deceased licensee.
