Section 20 in The Punjab Agricultural Produce Markets (General) Rules, 1962
20. Change in style and membership of firm.
- [Sections 10 and 13] - (1) (a) Where the licencee, holding a licence under section 10, is a firm, any change occurring in the membership of such firm otherwise than through inheritance, shall mean the constitution of a new firm and shall necessitate a fresh licence :Provided that in the case of a Hindu-joint-family firm, any addition on account of the birth of any male member [or deletion on account of death of any male member] [Substituted vide Notification No. 11 (13)-M-III-83/9379 dated 4.5.88.] shall not be treated as bringing about any change in the membership of the firm.(b)Where a change, not necessitating a fresh licence under section 10 takes place in the membership of a firm, or the firm changes its name without any change in membership thereof, and intimation thereof shall, within [sixty days] [Substituted vide Notification No. 11 (13) M-III-83/9379 dated 4.5.88.] from the date of such change, be given to the [Secretary] [Substituted vide Notification No. 11 (13) M-I-83/21424 dated 13/14.10.1987.] of the Board through the Chairman of the Committee. The Chairman of the Committee shall, after making such enquiry as he may deem necessary, forward the application to the [Secretary] [Substituted vide Notification No. 11 (13)-M-1-83/21424 dated 13/14.10.87.] of the Board with his comments. The [Secretary] [Substituted vide Notification No. 11 (13)-M-1-83/21424 dated 13/14.10.87.] of the Board, on being satisfied about the correctness of the intimation shall order necessary corrections to be made in the licence. Intimation of such order shall also be given to the Committee concerned, and necessary corrections shall be made in the Register in Form C maintained in the office of the Board and the Committee.(c)If in a case covered by clause (b) the firm fails to give necessary intimation to the [Secretary] [Substituted vide Notification No. 11 (13)-M-1-83/21424 dated 13/14.10.87.] of the Board within the specified time, the change in the membership or the name of the firm, as the case may be, shall be deemed to result in the constitution of a new firm necessitating the grant of a fresh licence.(d)The licensee may apply to the licensing authority for making an addition or deletion in the particulars of the business for which a licence has been issued to him, by paying a fee of one rupee. The licensing authority may be an order allow such an addition or deletion whereupon the licence shall be amended accordingly.(2)(a)Where the licensee, holding a licence under section 13 is a firm, any change occurring in the membership of such firm otherwise than through inheritance shall mean the constitution of a new firm and shall necessitate a fresh licence :Provided that in the case of Hindu-joint-family firm, any addition on account of the birth of any male member [or deletion on account of death of any male member] [Substituted vide Notification No. 11 (13)-M-III-83/9379 dated 4.5.88.] shall not be treated as bringing about any change in the membership of the firm.(b)Where a change, not necessitating a fresh licence under section 13, takes place in the membership of a firm, or the firm changes its name without any change in the membership thereof, an intimation thereof shall, within [sixty days] [Substituted vide ibid.] from the date of such change, be given to the Committee concerned, who if satisfied, after such enquiry as it may consider necessary, about the correctness of such intimation, shall order necessary corrections to be made in the licence. The register in Form C shall also then be corrected accordingly.(c)If in a case covered by clause (b), the firm fails to give necessary intimation to the Committee within the specified time, the change in the membership or the name of the firm as the case may be, shall be deemed to result in the constitution of a new firm necessitating the grant of a licence.(3)[ Nothing in this rule shall apply in the case of a licence granted to a Co-operative Society.] [Added vide ibid.]
