Section 5 in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012
5. [ Notification in the District Gazette. [Substituted by Notification G.O.Ms.No. 112, dated 22.3.2017 (w.e.f. 18.6.2012)]
- Where it is proposed to grant license to sell IMFL and FL by shop, the Licensing Authority may call for application for grant of licenses in the Mandal/Nagar Panchayat/Municipality/Municipal Corporation, as approved by the Commissioner of Prohibition and Excise, by issuing a notification in the District Gazette atleast (5) five days in advance of the date of selection containing the following particulars, namely:-(i)Serial number and name of the Mandal/Nagar Panchayat/Municipality/Municipal corporation where the shop(s) will be established. In case of shops to be located in Scheduled Areas the same shall be separately listed and numbered serially.(ii)The place of selection with time and date.(iii)The last date, time and place for receipt of applications.(iv)The period of licence.(v)Procedure of online enrolment by the applicant(s) for registration.(vi)Any other matter which may be considered by the licensing authority necessary for information to the applicants].
