Section 15 in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017
15. Renewal of License.
- The licensee is eligible for renewal of his license subject to payment of non-refundable application fee, non-refundable registration charge and license fee as may be fixed and subject to fulfillment of other conditions, if there are no cases pending against the licensee for violation / contravention of license conditions or Rules.
