Section 7(2) in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005
(2)No licence shall be granted: -(a)In Form C-1 ("Club Licence) unless(i)the applicant is a registered club under the Societies Registration Act, 1860 with a bona fide membership of not less than 500 members and functioned as a club for not less than three years.Provided that the club which are not registerded under the Societies Registration Act, 1860 and which are not proprietary and are managed by a duly elected body of persons shall also be considered for grant of license subject to the condition that all the funds received by them are duly accounted for running the club and the profits are not distributed and appropriated by any individual or firm as per their bye-laws.Provided further that the clubs which are not registered under Societies Registration Act, 1860 and which are proprietary in nature i.e., owned by individuals, Partnership firm or Companies shall also be considered for grant of license on payment of license fee on par with a Licence in form IL-2B.(ii)the club is located in its own premises or premises allotted by the Government exclusively for setting up such club or located in a private premises taken on long lease for a period of at least 10 years from the date of first application for grant of new license and having a minimum area of 1,500 Sq.Mts. including built up area of at least 500 Sq.Mts. of this a minimum area of 50 Sq.Mts. has to be set apart for consumption.(iii)the club has facility for not less than three items out of the following items; namely: -(a)Billiards,(b)Lawn tennis or Table tennis.(c)Shuttle Badminton or Ball Badminton,(d)Gymnasium or Health Club,(e)Swimming pool.(b)In Form CS-1 (In-house consumption in Military canteens), unless the Officer in Command of the Station with the prior approval of Military Canteen Department makes the application;Provided that the Commissioner may refuse grant of licence for reasons to be recorded.(c)In Form CS-2 (In-house sale in Military Canteen) unless the officer in command of the Station with the prior approval of the Military Canteen Department makes the application.(d)[Not given).(e)In Form CS-3 (Canteen Stores (In-house Storage and supply) unless the Military Officer in-charge of the Military Canteen Stores Department makes the application.
