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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(2) in Andhra Pradesh Excise (Grant of licence to sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules 2007

(2)The Commissioner shall be competent before the publication of the notification under rule 4 having due regard to requirement, public order, health, safety, availability of trees in topes within 50 kilo meters from the area of the shop and other factors as he thinks fit, to fix the number of toddy shops to be established in an area, their location, assignment of trees for tapping.Explanation. - Area means the village, town, Municipality or Municipal Corporation. The specified distance to the tope shall be measured from the location of proposed shop in the area along the nearest motor-able road.