Section 23 in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017
23. On death of a licensee.
- A licence issued under these rules shall be only to the person named therein and on his death the heir or legal representative may apply for continuance of the licence for the leftover licence period in his name to the Commissioner of Prohibition and excise within thirty days of the death of the licensee. The Commissioner of Prohibition and Excise may, at his discretion, continue the licence in the name of the heir or legal representative of the deceased licensee, subject to fulfillment of eligibility conditions.
