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State of Andhra Pradesh - Section

Section 7 in Andhra Pradesh Brewery Rules, 2006

7. Licence Fee Structure.

(1)The Government shall fix the Production capacity of the Brewery.
(2)The capacity of the equipment and devices for bottling of Beer shall be according to the production capacity as fixed for the Brewery 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 prod action capacity in accordance with the licence fee structure prescribed here under.
Annual Production Capacity Annual Licence Fee
1. Upto 200 lakh Bls:- Rs. 5,00,000/-
2. For every additional 100 lakh Bis or part there of:- Rs. 25,00,000/-
Provided that the production capacity once fixed shall not be reduced under any circumstances.Provided further that in case of new licence as granted under Rule 5(4) (a) the licensee commences manufacture from such date specified therein and the licence fee shall be paid as prescribed under sub rule (3) proportionately on the production capacity for the remaining period of licence.Provided also that in case of expansion granted under Rule 5(4) (c) the licensee shall pay the licence fee as prescribed under sub rule (3) proportionately from the date of erection of expanded capacity for the remaining period of licence.
(4)Whenever the licensed production capacity is fully utilised 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 at the rate of 0.50 paise (fifty paise only) per bulk liter of additional production.Part - III Common Provisions Relating to Renewal, Sub Leasing, Shifting, Transfer and Merger of Licences