Section 22 in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012
22. Death of a licensee.
- A licence issued under these rules shall be only to the persons(s) named there in and on his death the heir or legal representative may apply for continuance of the licence in his/her name to the licensing authority within 30 days of the death of the Licensee. If the licensing authority is satisfied he may continue the licence in the name of the heir or legal representative of the deceased Licensee. In case the selected applicant dies before grant of licence, the legal heir of the selected applicant may be permitted to obtain the licence in the manner prescribed in Rules 16 and 19. In case the legal heir of the selected applicant is not willing to obtain the licence after fulfilling the formalities prescribed under Rule 16 and 19, the earnest money deposit paid along with the application may be returned to the legal heir and the shop shall be disposed of by fresh selection.
