Section 25 in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012
25. Selection of Premises.
- [(a) Subject to the approval of the Prohibition & Excise Superintendent the selected applicant shall select suitable premises for sale of IMFL and FL within the Municipal Corporation, Municipality, Nagar Panchayat or Mandal, as the case may be, as notified in the District Gazette. It shall be at least 100 meters away from the places of Public worship, Educational Institutions and Hospitals.(b)No shop for the sale of liquor shall be (i) visible from a national or state highway (ii) directly accessible from a national or state highway and (iii) situated within a distance of 500 Mts. of the outer edge of the national or state highway or of a service lane along the highway.(c)No signages and advertisements of the availability of liquors shall be permitted both on national and state highways].Explanation. - 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 as notified by the competent authority]. [Substituted by Notification G.O.Ms.No. 112, dated 22.3.2017 (w.e.f. 18.6.2012)](d)[ "Hospital" means any hospital which is managed or owned by a local authority, State Government or Central Government or any private hospital and having a provision of at least thirty (30) beds] [Substituted by Notification G.O.Ms.No. 112, dated 22.3.2017 (w.e.f. 18.6.2012)].(2)[ The holder of Licence in Form A-4 shall be licensed in Form A-4(B) to have a Permit Room.Provided that no permit room licence in Form A4(B) shall be granted to the Shop licensees in respect of Hybrid Hyper Markets or Malls.The premises selected for permit room must be adjacent to the existing A-4 Licensed premises and it must have a minimum plinth area of 15 sq.mtrs. for consumption of liquor with facilities of sanitation such as wash basin, water closet and drinking water.Provided that the selected premises for permit room shall be at least 100 mtrs away from the places of public worship, educational institutions and hospitals.Provided further that the selected premises for permit room shall not be (i) visible from a national or state highway (ii) directly accessible from a national or state highway and (iii) situated within a distance of 500 Mts. of the outer edge of the national or state highway or of a service lane along the highway]. [Substituted by Notification G.O.Ms.No. 112, dated 22.3.2017 (w.e.f. 18.6.2012)](3)The distances referred above shall be measured from the mid-point of the entrance of the Licensed premises along the nearest path by which a pedestrian would ordinarily reach 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.(4)The boundaries of the premises shall be indicated in the licence.(5)There shall be a single door for entry and exit for the licensed shop and sales shall be conducted without giving entry to the customers inside the premises.
