Section 8 in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012
8. Persons not eligible to participate in the process of selection of applicants.
- The following persons shall not be eligible to participate in the selection process, namely:-(a)A person who is below the age of 21 years.(b)A person who has been convicted of any offences specified in clause (d) of sub-section (1) of Section 31 of the Act in respect of which he has been penalised or convicted within the preceding three years:(c)A person who has been convicted or whose licence has been cancelled for breach of any of the conditions of licence granted under Section 31 of the Act within the preceding three years;(d)A person who has been held guilty either in a departmental proceeding or in a Court, of an offence under Section 37 of the Act for adulteration of toddy by mixing any article injurious to public health or otherwise within the preceding three years.(e)A person who is suffering from any contagious disease:(f)A person who is a defaulter of excise revenue; or(g)A person who is adjudged as an insolvent by a competent Court.
