258. Settlement of big excise shops with partners.
(a)The settlement of country spirit shops which may be considered by the Government to be big shops, shall be made with two or more partners.(b)The partners shall not belong to the same family nor one of the partners be related to another as defined in Rule 257.(c)The partners shall submit the tenders jointly which shall be signed by them all and shall submit an affidavit with the tender sworn before Magistrate, First Class to the effect that they do not belong to the same family and that none of them is related to any other of the partners.Notwithstanding any other agreement amongst the partners, all the partners shall be jointly and severally responsible for the management of the shop and shall be liable for any violation of any provision of the Assam Excise Act, 2000 and the rules made thereunder or any term or condition of the licence including the penal provisions.The partners shall execute an agreement amongst themselves as to the management of the shop in conformity with the above condition and with the rules and instruction issued/made under the Assam Excise Act, 2000. The agreement shall be registered in the Sub-Registrar's office after the settlement is made with them and be submitted to the Deputy Commissioner for record.Failure to comply with the above provision shall terminate the settlement.
