Section 18 in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989
18. If and when there is any change in the ownership, partnership, or constitution of his firm, the licensee shall give a written intimation to the Licensing Authority within 30 days of the change. On receipt of such intimation or suo motu, after making such enquiry as may be deemed necessary, it shall be lawful for the Licensing Authority to make necessary amendments in the licence.
