Section 11 in The Haryana Prohibition of Cow Slaughter Rules, 1972
11. Term of Licence.
[Section 10(2)(e)] - (1) Subject to the provisions hereinafter contained, licence shall remain in force upto the end of the year in which it is granted or renewed.(2)a licence shall terminate on the death of the licence-holder, or, if granted to a firm or company, on the winding up or transfer or business of such firm or company.
