Section 16(3) in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012
(3)[ (a) Where the selected applicant opts to pay the licence fee in three instalments, he/she shall pay the license fee for the first three months period from 1st April to 30th June of the first year for the shop less the amount remitted under sub-rule (2) (iii) of Rule 12 on the day of selection or the succeeding working day by way of Challan. He/she shall also submit two Fixed Deposit Receipts or Bank Guarantees in Form A-5, [the first equal to the annual license fee valid for 4 months and the second equal to nine months license fee valid for 16 months] [Substituted by Notification G.O.Ms.No. 112, dated 22.3.2017 (w.e.f. 18.6.2012)] issued by a Scheduled Bank situated in Andhra Pradesh, within fifteen days of his/her selection and obtain the licence.(b)[Where the selected applicant opts to pay the licence fee in two instalments, he/she shall pay the annual license fee for the first year of the license period for the shop less the amount remitted under sub-rule (2) (iii) of Rule 12 on the day of selection or the succeeding working day by way of Challan. He/she shall also submit a Fixed Deposit Receipt or Bank Guarantee in Form-A5, equal to the annual licence fee, valid for 13 months commencing from 1st July issued by a Scheduled Bank situated in Andhra Pradesh, within two and half months of his/her selection and obtain the licence] [Substituted by Notification G.O.Ms.No. 158, dated 28.4.2017 (w.e.f. 18.6.2012)]Provided that the District Collector may, at his discretion for valid and genuine reasons that may be recorded in writing, grant extension of time not exceeding seven working days to the selected applicant for submission of Fixed Deposit Receipt or Bank Guarantee in Form A-5 and obtain the Licence]. [Substituted by Notification G.O.Ms.No. 112, dated 22.3.2017 (w.e.f. 18.6.2012)]
