Section 24 in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
24. Intimation about change of constitution of a firm etc.
(1)Every trader or commission agent shall furnish to the Marketing Committee the information about the change of constitution, discontinuance of the business, dissolution, partition of a firm, company, corporation, association of persons, etc. or the death of any person connected therewith within fifteen days of the occurrence of any of such event.(2)The committee, on being satisfied about the correctness of the intimation, shall order necessary corrections to be made in the licence subject to the terms and conditions of allotment of shop/plot, if any, to the licencee.(3)Notwithstanding anything contained in sub-rule (1) if the firm fails to give necessary intimation to the Secretary of the committee within the specified time, the changes, referred in sub-rule (1) above, shall be deemed to result in the constitution of a new firm/company etc. necessitating a fresh licence.(4)Nothing in this rule shall apply in the case of a licence granted to a co-operative society.
