- (l) On the application in writing of all the original partners, a partner may at any time be added, if the proposed partner is eligible under the rules, in which case he shall be responsible for all 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:Provided that the addition of the name of a new partner to a licence granted by auction or tender shall be permitted only on the death of an original partner in respect of a legal heir of the deceased partner.On the application in writing of all the original partners, name of a partner may, at any time, be removed:Provided that the removal of the name of a partner from a licence granted by auction or tender shall be permitted only in respect of the deceased partner.(3)In case of removal, the retiring partner along with the continuing partner shall be jointly and severally responsible for all the excise liabilities incurred till the date of his retirement.(4)In the case of proprietary licence, a partner may at any time be added with the prior approval of the Excise Commissioner, provided that he is a member of the family of the licensee.
