Section 18 in Andhra Pradesh Excise (Grant of License of selling by Bar and conditions of licence) Rules, 2005
18. Licensee not to declare any person to be or not to be his partner.
- No licensee shall, except with the prior permission of the Prohibition and Excise Superintendent get any other person included as partner to his business, or get an existing partner excluded so long as the partnership nature of the business does not change.Provided that where there was dissolution of partnership it shall be notified to the Commissioner of Prohibition and Excise.
