Section 9 in Tamil Nadu Poisons (Regulation of Possession and Sale) Rules, 2015
9. Termination of License.
- A license shall terminate on the death of the licensee or on the transfer of his business, or if the license is granted to a Firm or Company, on the winding up or the transfer of the business of such Firm or Company:Provided that, if the business in poisons carried on by the licensee is transferred as a going concern and the transferee applies for a fresh license, with court fee stamp of hundred rupees, within fourteen days from 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, whichever is earlier.
