Section 20 in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012
20. [ Issue and commencement of licence. [Substituted by Notification G.O.Ms.No. 112, dated 22.3.2017 (w.e.f. 18.6.2012)]
- Mere selection of application does not entitle the applicant or confer on him any right to commence business until the licence has actually been issued. It shall be the responsibility of the successful applicant to complete the formalities contemplated in Rule 16 within the time specified and execute the counterpart agreement referred to in Rule 19 and obtain a licence. If the successful applicant fails to do so his selection shall stand cancelled automatically].
