The licensee, his heirs and assignees shall have no claim whatsoever to the continuance or renewal of his licence after the expiry of the period for which it is granted. It shall be entirely within the discretion of the District Excise Officer whether to or not to permit the heir, in case of death, or their assignee of the licensee, in the case of sale or transfer, to have the benefit of the licence for the unexpired portion of the licence period.
