Section 39 in Andhra Pradesh Excise (Grant of licence to sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules 2007
39. Cancellation of Licence.
- In case of cancellation of licence for default of payment of any dues, the order of cancellation of indulging of the shop(s) may be revoked by the Collector after satisfying himself that the defaulter has paid the entire dues together with interest payable thereon as per rules."Provided that if the licensee of toddy shop of Toddy Co-Operative Societies is found indulging in adulteration, for the first time the members of managing committee will be disqualified and removed from the primary membership and the society may be continued with eligible tapper/members by imposing fine as prescribed by the Commissioner of Prohibition & Excise."Provided further that if the licensee of toddy shop of a TCS is found indulging in adulteration for Second time the toddy shop license shall be cancelled after following due procedure. In case there are any eligible tappers in such society after cancellation of shop license of Tappers Co-operative society, Licenses may be granted under tree for tapper scheme and the members of the managing committee will be disqualified in getting any license under these rules. In case of Tree for tapper scheme, when a license is cancelled due to adulteration, the tapper shall be disqualified in getting a license in future or becoming a member of any Tappers Co-operative Society.
