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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(2)(b) in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012

(b)[Challan/Demand Draft drawn in favour of licensing authority] [Substituted 'Challan' by Notification No. G.O.Ms.No. 130, dated 28.3.2017 (w.e.f. 18.6.2012)] for Rs. 75,000/- (Rupees Seventy Five thousand only) in respect of Shop located in Nagar Panchayats and Municipalities and in the 2 Kms., Belt area from the periphery of the Municipalities, towards non-refundable registration charge.