43. Procedure on death or disability of licensee. - (1) If a licensee dies or becomes insolvent or mentally incapable or is otherwise disabled, the person carrying on the business of such licensee shall not be liable to any penalty or confiscation under the Act or these rules for exercising the powers granted to the licensee during such time as may reasonably be required to allow him to make an application for a new licence in his own name for the unexpired portion of the original licence in respect of the year in which the licensee dies becomes insolvent or mentally incapable or is otherwise disabled:
Provided that nothing in this sub-rule shall be deemed to authorise the exercise of any power under this sub-rule by any person after the expiry of the period of the licence.(2)A fee of Rs. 10 shall be charged for a new licence for the unexpired portion of the original licence granted to any person applying for it under this rule.
