Section 9A(3) in Andhra Pradesh Excise (Grant of License of selling by Bar and conditions of licence) Rules, 2005
(3)In case the application for renewal of licence is made as prescribed in sub-rule (2) and the licence is not duly renewed and returned before the licence expired, the licensee shall have the right to carry on business till the renewal is refused and the fact intimated. If the application is not made within the time it shall not however be open to the licensee to continue the business on the expiry of the licence.
