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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(4) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(4)If the licensee fails to apply for renewal by paying the specified fee before commencement of the licence year, he shall pay the licence fee along with late fee specified below for renewal of his licence.
Period Late fee
(1) Within six months from the date of commencement of licence year(2) After six months from the date of commencement of Licence year. 5% of Annual License fee10% of Annual License fee
Provided, if the licensee dies not apply for renewal of licence within the license year, he shall pay the annual licence fee for the entire period for which he does not have his licence renewed along with the late fee as specified above, subject to the condition laid down in rule 35 of this rule.