61. License in case of an individual or a sole proprietor.
(1)In case the existing manufacturer having a license in Form IX under the Arms Rules, 1962 is an individual or a sole-proprietorship concern, the license shall expire ipso-facto on the death of the licensee.(2)The legal heirs of the licensee under this rule may prefer an application for grant of a fresh license in Form VII to the Central Government in the Ministry of Home Affairs, which may consider such application on case to case basis.
