Section 27 in Punjab Manufactured Drugs Rules, 1959
27.
(1)Every licence or permit granted under these rules shall be held to have been granted personally to the person named therein, and shall not be transferable.(2)if any licensee or permit holder dies before or during the currency of his licence or permit his licence or permit shall forthwith determine :Provided that the [State Drugs Controller] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] may in his discretion continue any such license or permit in force in favour of the legal representative of the deceased licensee or permit holder.
