Section 6(iii) in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
(iii)a declaration in Form A-3 made on non judicial stamp paper of the requisite value as per the provisions of the Indian stamp Act 1889 attested by the Mandal Revenue Officer or the Gazetted officer of the Proh. & Excise Department, declaring that he is not disqualified under any of the provisions of rule8,
