Section 10(2) in GUJARAT NEW CAPITAL (PERIPHERY) CONTROL RULES, 1967
(2)No person shall be recognised as the partner of the licensee for the purpose of the licence, unless the partnership has been declared to the Collector before the licence is granted, and the names of the partners have been entered jointly in the licence or if the partnership is entered into after the granting of the licence, unless the Collector agrees on application made to him to after the licence and add the name of the partner in the licence.
