Section 12 in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006
12. Grant of Licence.
(1)The holder of letter of intent shall obtain a licence from the Commissioner within six months from the date of sanction of the Government in the firm of Letter of Intent referred to rule 13.(2)The holder of letter of intent shall apply in Form D1 (PA) and the application shall be accompanied by:(a)Copy of the sanction (Letter of Intent) accorded by the Government.(b)Description and plans for the construction of the proposed distillery.(c)Statement of plant and machinery proposed to be erected.(d)'No Objection Certificate' from the local body competent to grant the same.(e)'No Objection Certificate' from the competent authority under Factories Act, 1948.(f)Clearance Certificate from A.P. Pollution Control Board.(g)An Undertaking in the prescribed form on the non-judicial stamp paper of the requisite value as per the Indian Stamp Act binding him that he shall erect the plant and machinery as per the standards as may be prescribed by the Commissioner from time to time for maintaining the specifications and quality of products.(h)Counterpart agreement in Form D1 (C) as required under sub-rule (3).(3)No licence shall be granted unless the applicant deposits Rs. 50,000/-(Rupees Fifty thousands only) in the shape of a cash deposit or fixed deposit receipt or Bank guarantee from any scheduled bank situated in Andhra Pradesh as a security for fulfillment of all the conditions of licence and enter into a counterpart agreement in Form-D1 (C).(4)(a)Where the Commissioner is satisfied that the applicant for a new Distillery has fulfilled the conditions specified in sub-rules (1) to (3) above, he may grant a licence in Form-D2 (EM)/D2(EG)/ De(EMGO) as the case may be.(b)The licence for a new Distillery shall be Rs. 20,000/- per annum till the commencement of production or expiry of two years period from the issue of Letter of Intent which never is earlier.(c)Where the Commissioner satisfied that the applicant for expansion of production capacity of an existing distillery has fulfilled conditions specified in sub-rules (1) to (3) above, he may endorse the sanction of expansion on the existence licence.(5)The licensee shall before expiry of two years from the date of grant of Letter of Intent report to the Commissioner, the date on which the construction of the building and erection of plant and machinery of the unit is completed and the date from which its working is commenced.(6)In case the licensee fails to construct and work the distillery before expiry of two years from the date of grant of Letter of Intent, the new licence or the expansion sanctioned under sub-rule (4)(a) or (4)(c) as the case may be shall be liable for cancellation without compensation for any damage or loss.
