46. Procedure on death or disability of licence holder.
(1)If a licence holder dies or becomes insolvent or becomes mentally incapable or otherwise disabled, the licence granted to him under these rules shall stand cancelled on the date of the licence holder's death or mental incapacity or insolvency or disability, as the case may be.(2)The legal heirs or representatives of the licence holder shall as soon as may be, inform the licensing authority;(a)about the date of death, insolvency, mental incapacity or other disability as the case may be, of the licence holder; and(b)shall await the directions of the licensing authority with regard to the disposal of the Ammonium Nitrate kept at the licensed premises.
