Section 25(3) in The M.P. Electricity (Supply) Finance Rules, 1967
(3)The Board or the appropriate Registrar may refuse to allow any executors or administrators to transfer any security until the probate of the will or the letters of administration to the estate of the deceased or a succession certificate under the Indian Succession Act, 1925, Central Act XXXIX of 1925 has or have been left with the Registrar for registration and may require all the executors or the administrators to join in the transfer.
