No person shall be recognised as a partner of the licensee for the purpose of his licence, unless the partnership has been declared to the District Excise Officer before the licence is granted and the names of the partners have been entered jointly in the licence or, if the partnership is entered into after the granting of the licence, unless the District Excise Officer agrees, on application made to him, to alter the licence and to add the name or names of the partner or partners in the licence.
