Section 5 in Andhra Pradesh Excise (Grant of licence of selling by Shop and conditions of licence) Rules, 2019
5. Grant of Licence.
- On application, the Commissioner of Prohibition and Excise shall grant Licence in form A-2 for sale of IMFL and FL in retail.Provided that no Shop Licence shall be issued in Scheduled Areas unless the Grama Shabha concerned gives its consent or is deemed to have given its consent to grant such licence to establish the Shop(s).Explanation: - For the purpose of this proviso, a Gram Sabha shall be deemed to have given its consent to establish the Shop(s) if it fails to indicate its consent or otherwise for establishment of the Shop(s) in the Village concerned within 15 days of seeking the same,
