128. [] [Original Section 127 was deleted and re-numbered vide Orissa Gazette Notification No. 2101/30.3.1968.] Renewal of licence on death of licensee.
- On the death of a licensee the Collector may renew the licence on the same terms, without any fresh deposit or advance payment of any fees, in favour of a representative of the deceased, if he be satisfied that such representative is fit to hold such licence and on the condition that any arrears due from the deceased licensee are recovered before the licence is so renewed.
