Section 11 in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
11. Officers authorized to conduct auctions.
- The Collector shall be the auctioning authority.Provided that the Commissioner or the Collector may in his description authorize the Deputy Commissioner of Proh. & Excise or any other officer of the Proh. & Excise Department not below the rank of Proh. & Excise Superintendent, to conduct auctions and accept tenders. Provided further that Commissioner of Proh. & Excise may authorize any Collector to conduct auctions and accept tenders in more than one district.
