Section 29 in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
29. Sale permitted at the licensed premises only.
(1)The lease holder shall sell the liquor only at the premises specified in the licence.(2)No change or alteration of the licensed premises shall be made nor the licensed premises shifted elsewhere.(3)[ Shifting of the licensed premises may be permitted for valid reasons within the notified area and subject to conditions as my be specified by the Commissioner of Prohibition and Excise, subject to payment of 1% of the lease amount or Rs. 25,000/- whichever is higher.Provided that the Commissioner may consider and permit for valid reasons shifting of the licensed premises, not withstanding the notified area of the licensed premise, within the same Mandal or Municipality, or Municipal Corporation without affecting the total number of Notified shops in the said Mandal or Municipality or Municipal Corporation subject to conditions as specified by the Commissionaire and subject to payment of 1% of lease amount or Rs. 25,000/- whichever is higher".] [Substituted as per G.O.Ms.No.598, Rev(Ex-II), dated 26.5.2006.]
