Section 7 in The Punjab Liquor Licence Rules, 1956
7.
On the application in writing of all the original partners, a partner may at any time be added, in case of renewable licences, by the authority competent to renew the licence and in case of licences granted by auction, by the Collector, provided the proposed partner is eligible under the Punjab Intoxicants Licenses and Sale Orders or these rules, in which case he shall be responsible for the obligations incurred or to be incurred under the licence during the period of its currency as if it had originally been granted or renewed in his name.
