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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(4) in Andhra Pradesh Brewery Rules, 2006

(4)If the licensee fails to apply for renewal by paying the specified fee before the commencement of the licence year, he shall pay the licence fee along with late fee specified below for renewal of his licence.
Period Late fee
(1) Within six months from the date of commencement of licenceyear 5% of the Annual Licence Fee
(2) After six months from the date of commencement of Licenceyear. 10% of the Annual Licence Fee.
Provided, if the licensee does not apply for renewal of licence within the licence year, he shall pay the annual licence fee for the entire period for which he does not have his licence renewed along with the late fee as specified above, subject to the condition laid down in sub-rule (7) of this Rule.