Section 8 in The Himachal Pradesh Poisons (Possession and Sale) Rules, 2014
8. Termination of license.
- A license shall stand terminated on the death of license holder or on transfer of his business to other place and if license is granted to a firm or company, on winding up or transfer of business of such firm or company:Provided that, if the business carried on by the licensee as such of the firm or company is transferred as a going concern and the transferee applies for a fresh license, with court fee stamp of hundred rupees, within fourteen days of the date of transfer, the subsisting license shall continue to be in force until a new license has been granted or the application for fresh license is rejected by the licensing authority.
