212. Partners to be disclosed at the time of settlement.
- The names of partners (if any) shall be disclosed at the time of settlement and it will be opened to the Deputy Commissioner to refuse to settle a shop with a number of partners. They should be allowed only in exceptional circumstances when it is clear that the shop cannot be well managed without a partner and that partnership will not result in any loss of revenue. Not more than two partners can be allowed to hold a shop. No distinction should be drawn between the legal liabilities of the two partners who will be jointly and severally responsible.
