Section 6 in Punjab Supply and Sale of Bhang Rules, 1956
6.
No licence is transferable, but the Collector may if the new person is eligible under the Punjab Intoxicant Licence and Sale Orders, or under these rules, permit a licensee to add any person as a partner in his business or to transfer his licence to any person. [In such a case the new partner will be responsible for all obligations incurred or to be incurred under the licence during the period of its currency as if it had been originally granted in his name.] [Inserted vide Excise and Taxation Commissioner, Punjab's Notification No. 21-OSD(R), dated the 19th June, 1961.]
