11. Procedure on death or disability to a licensee.
- If a licensee dies or becomes insolvent or otherwise suffers from any disability, rendering him unable to carry on his business the person carrying on the business of such licensee shall not be liable to any penalty under the Act for exercising the powers granted to the licensee by the licence during such time as may reasonably be required to allow him to make an application for the transfer of the licence in his own name under Rule 10.
