Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 10 in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

10. Licence fee structure.

(1)The' Government shall fix the Production capacity of the Distillery,
(2)The capacity of the equipment and devices of the Distillery shall be according to the production capacity as fixed for the distillery and shall be as per the specifications and norms as may be prescribed by the Commissioner from time to time.
(3)The annual licence fee shall be fixed by the Commissioner basing on the production capacity in accordance with the licence fee structure prescribed here under.
Annual Production Capacity Annual Licence Fee
1. Upto 20 lakh Bls:-2. For every additional 10 lakh Bis or part there of:- Rs. 4,00,000/-Rs. 1,00,000/-
Provided that the production capacity fixed shall not be reduced under any circumstances:Provided further that in case of new licence granted under Rule 9(4) (a), the licensee commences manufacture from such date specified therein and the licence fee shall be as prescribed in sub-rule (3) proportionately on the production capacity for the remaining period of the licence:Provided also that in case of expansion as granted under Rule 9(4)(c) the licensee commences manufacture from the expanded production capacity from such date as specified therein and the license fee shall be paid proportionately as prescribed under sub-rule (3) on such expanded capacity for the remaining period of licence.
(4)Whenever the fixed production capacity is fully utilized by the licensee before the completion of licensed year and if the licensee desires to have additional production during the remaining part of the licence year the licensee shall take special permission from the Government for causing additional production over and above the fixed production capacity by submitting the requirement through Commissioner. On grant of such permission, the licensee shall pay the additional licence fee on such additional production as per the rates specified in sub-rule (3).Part - IV Provision Relating to Grant of Licence for Manufacture of Extra Neutral Alcohol for Potable Purpose