Section 2 in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
2. Definitions.
- 1. In these rules unless the context otherwise requires,(a)"Act" means Andhra Pradesh Excise Act 1968 (Act 17 of 1968)(b)"Auction" means grant of lease by way of inviting sealed tenders from the public.(c)"Auctioning authority" means the officer authorized to conduct auction and call for tender under rule 11.(d)"Auction purchaser" means the person whose tender is accepted by the Aunctioning authority.(e)"Dry day" means a day on which no liquor shall be sold in the licenced premises.(f)"Excise Adhesive Label" means the label design and approved by, printed and supplied by under the supervision and control of the Commissioner of Prohibition and Excise, Andhra Pradesh, Hyderabad from time to time in difference forms for the purpose of its affixture to sealed of different varsities and sizes containing liquor.(g)"Foreign liquor" means every liquor imported into India other than the Indian liquor.(h)"Form" means a form appended to these rules.(i)"Highest tenderer" means a person who offers the highest lease amount by tender.(j)"High way" means a National High Way or a State High way but shall not include the part of the National High Way or State High way which passes within the limits of a Municipal Corporation, [Municipality] [Substituted 'Municipality Council' as per G.O.Ms.No.598, Rev(Ex-II), dated 26.5.2006.] or the Gouthan in any village or Panchromatic area.(k)"Indian Made Foreign Liquor" means liquor produce manufactured or compounded in India after the manner of Gin, Brandy, Whisky or Rum imported from foreign countries and includes wine and beer and milk punch and other liquors consisting of or containing any such spirits but does not include foreign liquor.(l)"Lease amount" means the amount payable in respect of a shop as part of sum in consideration of the grant of lease payable under section 23 read with section 17 of the Act.(m)"Lease Period" means the actual lease period in the lease year or part thereof.(n)[***] [Omitted as per G.O.Ms No.598, Rev. (Ex II) 26-05-2006.](o)"Licence" means a licence issued to the lease holder under these rules.(p)"licenced premises" means where I.L and F.L is permitted to be sold by the lease holder.(q)"Maximum Retail Price" (MRP) means the price indicated by the Andhra Pradesh Beverages Corporation Limited or any other agency authorized by the Government for declaration on in each variety of label by the manufacturers of Indian Made Foreign Liquor as required under section 39 of Standards of weights and measures Act 1976 read with clause (r) of rules 2 of the standards of weights and measures (packaged commodities) rules, 1977.(r)[***] [Omitted as per G.O.Ms No.598, Rev. (Ex II) 26-05-2006.](rr)"Permit Room" means a privilege granted under these rules in form A-4(B) to a holder of license in form A-4 to allow consumption of Indian Made Foreign Liquor and Foreign Liquor in separate permitted premises adjacent to the A4 licence premises by the customers who purchased such Indian Made Foreign Liquor and Foreign Liquor from the A4 lincesee.(s)"Population" means the figure of population as officially published in latest census.(t)"shop" means a privilege granted under these rules for sale of Indian Made Foreign Liquor or Foreign liquor in sealed or capsuled bottles or packages or tins to an individual in quantities not exceeding the limits as prescribed without permitting consumption in the licensed premises.(u)"sealed" in relation to the bottles containers or other receipts means closed with a capsule and wrapped by wire or closed with a cork or lid and wrapped with a lining around it.(v)"tenderer" includes his power of attorney holder(w)"Transport Permit" means a permit issued by the competent officer for the transport of Indian liquor and Indian Made Foreign Liquor from the Andhra Pradesh Beverages Corporation Limited Depot to the licenced premises.(2)The words and expressions used but not defined in these rules shall have the meaning assigned to them in the Andhra Pradesh Excise Act 1968 (Act 17 of 1968) and Andhra Pradesh Excise (Import, Export and Transport of Indian Made Foreign Liquor and Foreign Liquor- Permits) Rules, 2005.
