Section 10 in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
10. Disqualification.
(1)No lease shall be granted to a person who is found ineligible under rule 8 and who does not comply with the conditions prescribed under rule6.(2)IF any person who is disqualified under this rule he is found to be holding a lease, the license there of shall be withdrawn in accordance with section 32 of the Act and the lease shall be re-auction.Provided that if such disqualification, comes to the notice of of the auctioning authority before the lease is granted but after the tender is accepted, the auctioning authority may accept the next highest tender if it is above the upset price or conduct re-auction as the case may be.
