Section 8(1) in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017
(1)Where it is proposed to grant license to sell Indian Made Foreign Liquor & Foreign Liquor by bar in Form-2B, the license issuing authority may call for applications for grant of licenses in the Nagar Panchayats, Municipalities including the belt areas of 2 KM from the periphery of such Municipalities and Municipal Corporations including the belt area of 5 KM from the periphery of such Municipal Corporations, as approved by the Commissioner of Prohibition & Excise by issuing a notification in the district gazette at least 5 days in advance of the date of selection containing the following particulars, namely: -(a)Serial number and name of the Nagar Panchayat / Municipality / Municipal Corporation in which the bar will be established.(b)The place of selection with time and date.(c)The Last date, time and place for receipt of applications.(d)The period of license, non-refundable application fee, nonrefundable registration charge and license fee.(e)Procedure of online enrolment by the applicant(s) for registration.(f)Any other relevant matter.
