Section 31(2) in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005
(2)No nowkamama shall be granted to the following persons;(i)Persons below twenty one years of age;(ii)Women,(iii)Persons suffering from any infectious or contagious diseases,(iv)Persons of unsound mins,(v)Persons who in the opinion of the Excise Superintendent is of a bad character.(vi)Persons whose Nowkamama or licenses has previously been cancelled within the preceding three years,(vii)Persons convicted of any offence under the Andhra Pradesh Excise Act, (Act of 17 of 1968) or the Narcotics Drugs and Psychotropic Substances Act, 1985 (Central Act 61 of 1985) within the preceding three years;(viii)Persons convicted under Sec. 482 to 489 of the Indian Penal Code, 1860 (Central Act 4 5 of 1860);(ix)Defaulters in payment of an amount due to the State Government under the Andhra Pradesh Excise Act or the Rules made thereunder.
