Section 4(7) in The U.P. Licences for the Possession of Denatured Spirit and Specially Denatured Spirit Rules, 1976
(7)If the licensee becomes incapable of carrying on the business or dies or becomes solvent or in the case of a firm, company or other association of persons, it is wound up, the Excise Commissioner may-(i)either cancel the licence; or(ii)continue it in the name of the legal representatives, if any, of the licensee.
