Section 33 in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012
33. Licensee not to declare any person to be or not to be his partner.
- No Licensee shall, except with the prior permission of the Commissioner of Prohibition and Excise, get any other person included as partner to his business or get an existing partner excluded;Provided that the Commissioner may, after such enquiry as he may deem fit, permit the Licensee at his request, to get any person(s) included as partner(s) to his business or exclude any existing partner(s) other than the original Licensee on payment of a fee of 2% of the licence fee or Rs.50,000, whichever is higher, by way of challan.
