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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(3) in Andhra Pradesh Brewery Rules, 2006

(3)The annual licence fee shall be fixed by the Commissioner basing on the prod action capacity in accordance with the licence fee structure prescribed here under.
Annual Production Capacity Annual Licence Fee
1. Upto 200 lakh Bls:- Rs. 5,00,000/-
2. For every additional 100 lakh Bis or part there of:- Rs. 25,00,000/-
Provided that the production capacity once fixed shall not be reduced under any circumstances.Provided further that in case of new licence as granted under Rule 5(4) (a) the licensee commences manufacture from such date specified therein and the licence fee shall be paid as prescribed under sub rule (3) proportionately on the production capacity for the remaining period of licence.Provided also that in case of expansion granted under Rule 5(4) (c) the licensee shall pay the licence fee as prescribed under sub rule (3) proportionately from the date of erection of expanded capacity for the remaining period of licence.