Section 18 in The Rajasthan Neera (Unfermented Juice of Palms) Rules, 1960
18. The licensee, his heirs, legal representatives or assignee shall have no claim whatsoever to the continuance or renewal of this license after the expiry of the period for which it is granted. It shall be entirely within the discretion of the [District Excise Officer] [Substituted by GSR 208, dated 13-5-1971; Published in Rajasthan Gazette Part IV-C(I), dated 15-7-71] to permit or not the assignee of the license, in case of sale or transfer or the heir or legal representatives of the licensee, in case of death, to have the benefit of the license for the unexpired portion of the term for which it is granted.
