Section 9 in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
9. Procedure on death of licensee.
(1)If a licensee dies, his heir or legal representative shall, within two months from the date of the death of the transfer of the licence in his name. The original licence shall be sent along with the application.(2)The competent authority shall, if he approves of the transfer, enter on the licence under his signature an endorsement to the effect that the licence has been transferred to the applicant.(3)An application for the transfer of a licence under this rule shall be dealt with by the competent authority in the same manner as an application for the grant of a licence.
