Section 13 in Andhra Pradesh Excise (Grant of License of selling by Bar and conditions of licence) Rules, 2005
13. Sale permitted at the licensed premises only.
(1)The licensee shall sell the liquor only at the premises specified in the licence.(2)(a)No change or alteration of the licensed premises shall be made during the licence period without the prior approval of the Deputy Commissioner.(b)Extension of the licensed premises by adding contiguous enclosures to the existing permitted enclosures for consumption may be permitted for valid reasons by the Deputy Commissioner subject to payment of an extension fee of Rs.10,000/-.(c)Extension of the licensed premises by adding separate enclosures having no contiguity with the existing permitted enclosures may be permitted for valid reasons by the Deputy Commissioner subject to payment of additional licence fee@ 10% of licence fee for each such separate enclosures and on payment of extension fee of Rs. 10,000/-.(3)No shifting of the licensed premises shall ordinarily be permitted during the licence period from one location to another. However, the shifting of the licenced premises under Form 2-B may be considered by the Commissioner subject to payment of Rs. 10,000/- as shifting fee, if the shifting of the original licensed premises of Hotel and Restaurant is permitted by the local authority.
