Section 3(1) in Andhra Pradesh Excise (Grant of licence to sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules 2007
(1)Subject to the provisions of these rules the right to sell toddy shall ordinarily be granted by assigning the toddy shops to "Tappers Cooperative Society" or to individual tappers under " Tree for Tappers Scheme" the licence shall ordinarily be for a period of five excise years.Provided that where the Commissioner considers it necessary to grant the licence for selling toddy in any other manner he shall do so with the prior approval of the Government. Provided further that the toddy shops in scheduled area shall be assigned to schedules Tribes only.Explanation. - For the purpose of this rule :(a)"Scheduled Tribe" means any tribe or tribal community or part of or within a tribe or tribal community resident in the scheduled areas and specified as such by a public notification by the president under clause (1) of Article 342 of the Constitution of India.(b)"Scheduled areas" means such areas as the president may declare to be scheduled areas by an order under sub paragraph (1) of Paragraph 6 in the fifth schedule to the Constitution of India.
