When a license is granted, to a company or society referred to in rule 5(b) or 5(c) above it must show the name of an individual as agent acting on behalf of the licensee who is amenable [-] [Words 'in full' omitted by Haryana Notification No. S.O.139/P.A.1/1914/S.59/2003 dated 25.11.2003.] to the Criminal Courts in India. On the application of the company or society the representative licensee may be changed by the authority competent to renew the license.
