Section 57 in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
57. Suspension, withdrawal or cancellation of a lease, licence or permit.
- A lease, licence or permit may be suspended, cancelled or withdrawn in accordance with the provisions of Section 31 or 32 of the Act. [The lease may be re-auctioned on cancellation or withdrawn.] [Substituted 'and the lease may be re-auctioned' as per G.O.Ms.No.598, Rev(Ex-II), dated 26.5.2006.]
