Section 10(4) in The U.P. Sales or Purchase of Motor Spirit, Diesel Oil and Alcohol Taxation Rules, 1977
(4)Where a dispute arises as to whose name should be substituted in a registration certificate in place of the name of a deceased dealer, the registering authority shall, in his discretion, decide the same and the aggrieved party may, by suit in a Civil Court, obtain a declaration of his right in which case the decision of the Civil Court shall be binding on the registering authority, and, if necessary, the registration certificate shall be amended accordingly.
