111. Procedure for change of partners or directors or members or occupier
.-Whenever any new partner or member or director is inducted in the partnership firm or society or association or company, as the case may be, without any change in the name of the licensee firm or society or association or company, the licensee shall submit application to the licensing authority for accepting the newly inducted partners or members or directors,-(a)names and addresses of newly inducted partners or directors or members as the case may be, and in case the occupier is changed, photographs of the new occupier;(b)certificate of verification of antecedents from the District Magistrate of the newly inducted partners or members or directors or occupier, as the case may be;(c)requisite scrutiny fee;(d)any other document as may be called for by the licensing authority.
