Section 18 in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
18. Transfer or amendment of licence.
(1)Every licence shall be deemed, to have been granted or renewed personally to the licensee.(2)Where a licensee sells or transfers his business to another person the purchaser or the transferee shall obtain a fresh licence under these rules but it shall be granted free of fee for the residue of the period covered by the original licence.(3)If the holder of a licence wishes to enter into partnership in regard to the business covered by the licence he shall do so after obtaining the previous sanction of the Licensing Authority and his licence thereafter be suitably amended. Where a partnership is entered into, the partner as well as the original holder of the licence shall be bound by the conditions of that licence.(4)If a partnership is dissolved, every person who was a partner immediately before such dissolution shall send a report of the dissolution to the Licensing authority within ten days thereof.(5)If during the currency of a licence, the licensee desires to shift his business to another premises he shall make an application in writing to the Licensing Authority specifying the address of the new premises and get his licence suitably amended after obtaining approval. The licence shall thereupon, hold good in respect of the new premises.(6)The Licensing Authority may, at any time call for any licence and may amend or alter it or may tender to the licensee a new licence in accordance with any further conditions which may be prescribed. No correction in the licence shall be effective and valid unless ordered and attested by the Licensing Authority.
