Section 47(3) in The Maharashtra Electricity (Supply) Rules, 1963
(3)In the case of death of a holder of any security, the Registrar may require his executors or administrators to produce the probate of the will or letters of administration to the estate of the deceased or the succession certificate as required under the Indian Succession Act, 1925 (XXXIX of 1925) or other satisfactory evidence admissible in a Court of law, whereby a person claims title to the security: and unless and until this is done, the Board or the Registrar may refuse to take cognizance of the transfer. The Registrar may require all the executors or administrators to join in the transfer.
