Section 9 in The Milk and Milk Product Order, 1992
9. Transfer of registration.
(1)In the event of death of the holder of a registration certificate, his legal representative may apply to the registering authority for transfer of registration in his favour, and the registering authority shall after making such enquiry as he may deem fit, if he is satisfied that the applicant is the legal representative, grant the registration and issue the registration certificate or, where the registering authority is not satisfied about the claim of the applicant to be the legal representative, for reasons to be recorded in writing, reject the application:Provided that no such application shall be rejected unless, the applicant has been given a reasonable opportunity for showing cause against the rejection:Provided further that a copy of the order rejecting the application shall be communicated to the applicant.(2)When an application for transfer of registration has been made under sub-paragraph (1), the registering authority may permit the carrying on of the business in milk or milk product pending disposal of the application for registration.
