Section 39 in Telangana State Electrical Licensing Regulations, 2018
39. Contractor Licence Not Transferable.
- A Contractor's Licence is not transferable, provided that in case of demise of a Proprietor or a partner, his legal successor shall be entitled to get the Contractor's Licence altered on production of death certificate and a succession certificate alongwith no objection declared by the family members within six months and on payment of the fee prescribed. However the fact of the demise shall be intimated to the Secretary within the period of one month.
