Section 17 in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012
17. [ Re-allotment in case of failure to deposit moneys [Substituted by Notification G.O.Ms.No. 112, dated 22.3.2017 (w.e.f. 18.6.2012)]
- In case of failure to furnish the Fixed Deposit Receipts or Bank Guarantees as required under Rule 16 within the time specified, the selection made for the concerned shop shall be cancelled by the District Collector and the amounts already paid shall be forfeited to the Government. In such a case the shop may be re-allotted to the reserve applicant selected under the provisions of Rule 12 (8)(dd), and if no one is available, action may be taken to re-notify the shop or take action under Rule 18 with prior permission of the Commissioner of Prohibition and Excise.The first applicant shall continue to be responsible for the licence fee of that shop till the next successful applicant takes over.] [Substituted by Notification G.O.Ms.No. 112, dated 22.3.2017 (w.e.f. 18.6.2012)]
