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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(1)(x) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(x)The Sub-lessee shall be responsible for payment of all duties, taxes and fees etc., payable to the Government pertaining to the period of sub-lease In case the sub-lease fails the same shall be recovered from the licensee.