Section 33 in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
33. Lease holder not to declare any person to be or not to be his partner.
- No lease holder shall, except with the prior permission of the Commissioner of Prohibition and Excise, get any other person included as partner to his business, or get an existing partner excluded;[Provided that the Commissioner of Prohibition and Excise may after such enquiry as he may deem fit, permit the lease holder at his request, to get any person(s) included as partner(s) to his business or exclude any existing partner(s) other than the original auction purchaser on pay of a fee of ["2% of the lease amount or Rs. 50,000/- which ever is higher".] [Inserted as per GO MS.No. 1223 Rev (Ex-II0 dated 20.6.2005.]]
