Section 9 in The Rajasthan Trade Articles (Licensing and Control) Order, 1980
9. Addition and alteration to licence.
- The Licensing Authority may make necessary additions, deletions and alterations in the entries made in the licence relating to godown, place of business, names of partners, trade articles etc. either on the application of the licensee [or] [Substituted by Corrigendum, dated 17.3.87] suo motu;[Provided that the licence holder or his representative shall give intimation in writing to the licensing authority about the changes in partnership, ownership etc. within a period of 60 days from the date of such change.] [Inserted by S.O. 2, dated 30.3.1995, Rajasthan Government Gazette Extraordinary, Part IV(ga) dated 5.4.1995, page 3(4)]
