Section 8 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959
8. [ Procedure on death of licensee. [Substituted by G. O. Ms. No. 5173, dated the 20th October, 1962.]
- If a licensee dies, his heir, or legal representative if he desires to continue the business, may within two months from the date of the death of the licensee, make an application together with the licence in original to the competent authority in Form No. Ill for the transfer of the licence in his name, and the competent authority shall enter on the licence under his signature an endorsement to the effect that the licence has been transferred to the applicant.]
