Section 11 in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017
11. Restrictions on the grant of Licence.
(1)A licence in Form-2B or 2B(P) shall not be granted.(i)Unless the premises has: -(a)A minimum plinth area of 200 Sq. Meters.Provided that the minimum plinth area for Beach Shack shall be 100 Sq. Mts.(b)Sanitary equipment like wash basins, washrooms separately for ladies and gents.(c)Facility of cooking and serving complete meals of good quality to the consumers as licensed by local authority by providing a kitchen with a minimum plinth area of 15 Sq.Mtrs.(d)Air conditioning or Air cooling facility in consumption rooms and halls of licensed premises.(e)Adequate vehicle parking arrangement.(ii)Unless the premises is situated within 100 meters from educational institutions recognized by the Government, places of public worship such as Temples registered with the Endowments Department, Mosques registered with the Wakf Board, Churches, established and managed by a registered Christian organization or society and Hospitals.(iii)Within 500 meters of predominantly residential area, but licenses may be granted if the proposed premises is located on a main road used for shopping purposes.Provided that the restrictions in clauses (i) to (iii) shall not be applicable to Star Hotels (3 Star and above) certified by the Tourism Department of the Central Government.(iv)Within a distance of 500 Mts. of the outer edge of the national or state highway or of a service lane along the highway and the premises shall not be either visible or directly accessible from a national or state highway.Provided that in case of areas comprised in local bodies with a population of 20,000 or less, the distance shall be 220 Mts.(v)Unless the applicant produces Trade License from the local authority concerned and relevant License under the Food Safety and Standards Act-2006 issued by competent authority.(vi)Unless the applicant produces lease deed on a Stamp paper for the proposed licensed premises from the owner of the premises.Explanation. - For the purpose of this rule -"Place of public worship" means a temple registered with the Endowment Department, Mosque registered with Wakf Board and Church "established and managed by a registered Christian organization / society" and includes such other religious institutions, as the State Government may by order specify in this behalf;(a)"Educational Institutions" means any Primary school, Middle School and High School recognized by the State Government or Central Government, Junior College or any College affiliated to any University established by law:(b)"High Way" means National Highway or State Highway as notified by the competent authority.(c)"Hospital" means any hospital which is managed or owned by a local authority, State Government or Central Government or any private hospital and has a provision of more than thirty (30) beds.The distances referred to above shall be measured from the midpoint of the entrance of the proposed Bar premises along with the nearest path by which pedestrian ordinarily reaches the outer edge of the national / state highway or service lane, mid-point of the nearest gate of the hospital, institution or place of public worship, if there is a compound wall and if there is no compound wall to the mid-point of the nearest entrance of the Institution/ place of public worship, or the entrance of the first house of the predominantly residential area.
