Section 6 in Andhra Pradesh Excise (Grant of License of selling by Bar and conditions of licence) Rules, 2005
6. Restrictions on the grant of Licence.
(1)A licence in form - 2B shall not be granted.(i)Unless the premises has:-(a)a minimum plinth area of 150 Sq. meters. Out of which a minimum 100 Sq. Meters shall be RCC Roof structure.(b)Omitted.(c)Sanitary equipment like wash basin, water closet separately for ladies and gents.(d)Facility for cooking and serving complete meals of good quality to the consumers as licensed by local authority.(e)Air conditioning or Air cooling facility rooms and halls of licensed premises.(f)Adequate vehicle parking arrangement.(ii)Within 100 meters from educational institution recognized by the Government, places for public worship such as Temples registered by the Endowments Department, Mosques registered with the Wakf Board, Churches and Hospitals.Provided that in the limits of Municipal Corporations and within the belt area of 5 Kms of the periphery of Municipal Corporations, the distance restriction mentioned above shall be 50 meters.(iii)Within 500 meters of predominantly residential area but licenses may however be sanctioned 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 State or Central Government.(iv)within 50 meters of a Highway(v)Unless the applicant produces the permission or the no objection certificate from the local authority concerned for sale of liquor at the premises by the applicant.(vi)Unless the applicant produces the lease deed on a Stamp paper for the proposed licensed premises from the owner of the premisesExplanation. - For the purpose of this rule(a)"Place of public worship" means a temple registered with the Endowment Department, Mosque registered with Wakf Board and Church and includes such other religious institutions, as the State Government may by order specify in this behalf;(b)"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:(c)"High Way" means National High way or State Highway and shall not include the part of the National Highway or State Highway which passes within the limits of Municipal Corporation, Municipality or the Gouthan in any village or Panchayat area.(d)"Hospital" means any hospital which is managed or owned by a local authority, State Government or Central Government or any private hospital having a provision of at least thirty (30) beds.The distances referred above shall be measured from the mid-point of the entrance of the proposed Bar premises along with the nearest path by which pedestrian ordinarily reaches to the mid-point of the nearest gate of the institution or a 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 to the entrance of the first house of the predominantly residential area.
