Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(4) in Andhra Pradesh Distillery (Manufacture of Indian made Foreign Liquor other than Beer and Wine) Rules, 2006

(4)If the licensee fails to apply for renewal by paying the specified fee before the commencement of the licence year, he shall pay the licensee 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 licenceyear(2) After six months from the date of commencement of Licenceyear. 5% of the Annual Licence Fee10% of the Annual License Fee
Provided, if the licensee does not apply for renewal of licence within the licence 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 gee as specified above, subject to the condition laid down in sub-rule (7) of this Rule.