Section 24 in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
24. Death of auction purchaser.
- If the auction purchaser dies after the acceptance of his tender or during the currency of the lease for sale of Indian Made Foreign Liquor and Foreign Liquor by shop, his heirs shall be entitled to grant of lease or to hold the lease as the case may be after complying with the provisions of the rules in regard to the execution of counter part agreements and deposits. If the heirs do not intend to hold the lease, they shall within fifteen days from the date of the death of the lessee communicate in writing there unwillingness to the Prohibition and Excise Superintendent of the district. In such case the auctioning authority or the Prohibition and Excise Superintendent shall make alternate arrangements or re-auction the lease and any loss of revenue sustained by the government in such a case shall be recoverable as arrears of Land Revenue from the property of the original auction purchaser.
