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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(2) in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017

(2)The annual non-refundable registration charge and license fee for each of the licenses shall be as follows :
Sl. No. Population Non-refundable registration charge slab in Rs. License fee slab in Rs.
1 Upto 50,000 8,00,000 2,00,000
2 50,001 to 5,00,000 18,00,000 2,00,000
3 5,00,001 and above 28,00,000 2,00,000
Provided that the annual non-refundable registration charge and the license fee for each of the licenses shall be enhanced @10% every year.Provided further that the annual non-refundable registration charge and the license fee of a bar situated in the 5 KM belt from the periphery of a Municipal Corporation and in the 2 KM belt from the periphery of a Municipality, measured in a straight line on the horizontal plane, shall be at the rates of annual non-refundable registration charge and the license fee of bar situated within the limits of such Municipal Corporation and Municipality respectively.Provided also that where the bar falls within the belt area of a Municipal Corporation as well as a Municipality, the non-refundable registration charge and license fee payable shall be the non-refundable registration charge and license fee applicable to the Bar situated in the belt area of the Municipal Corporation.