Section 12 in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005
12. Privilege Fee.
- Whenever Indian Liquor or Foreign Liquor is supplied to the holder of the Licence in the Form TD-1, TD-2, Cl and EP-1 a Privilege Fee at the rate of 10% in excess of the Sale Price that the Andhra Pradesh Beverages Corporation Limited charges to the lease holders of by shop (A-4 Licence) shall be levied.Provided that such privilege fee shall not be applicable to the clubs licensed under Second proviso to the Rule 7(2) (a) (i).
