Section 10 in GUJARAT NEW CAPITAL (PERIPHERY) CONTROL RULES, 1967
10. Conditions of licence :-
(1)The licence shall carry on his business under the licence either personally or by an agent or servant duly authorised by him in this behalf.(2)No person shall be recognised as the partner of the licensee for the purpose of the licence, unless the partnership has been declared to the Collector before the licence is granted, and the names of the partners have been entered jointly in the licence or if the partnership is entered into after the granting of the licence, unless the Collector agrees on application made to him to after the licence and add the name of the partner in the licence.(3)The license shall comply with all lawful orders and directions issued from time to time by the Collector.(4)The licensee shall abide by the provisions of the Act and these rules and by the conditions of the licence and shall give an undertaking to that effect.
