Section 9(1) in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017
(1)A person intending to establish Bar in Form-2B in star hotel (3- star and above), tourism center (other than religious tourism place) and Micro Brewery or in Form-2B(P), as the case may be, may submit an application in Form-1A to the Commissioner of Prohibition and Excise enclosing a challan of Rs.2,00,000/- towards non-refundable application fee to get prior clearance.
