Section 22 in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017
22. Licensee not to declare any person to be or not to be his partner.
- No licensee 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 so long as the partnership nature of the business does not change."Provided that the Commissioner of Prohibition and Excise may, after such enquiry as he deem fit, permit the licensee at his request, to get any person(s) included as partner(s) or exclude any existing partner(s), so long as the partnership nature of the business does not change, on payment of a fee of 5% of the non-refundable registration charge and license fee".Provided further that where there was dissolution of partnership it shall be notified to the Commissioner of Prohibition and Excise.
