Section 8 in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
8. Person not eligible to participate in auction.
- The following persons shall not be eligible to participate in the auction,(a)A person who is below the age of 21 years.(b)A person who has been convicted an offences specified in clause (d) of sub section (1) of section 31 of the Act in respect of which he has been penalized or convicted within the preceding three years.(c)A person who has been convicted or whose license has been cancelled for breach of any of the conditions of license granted under 31 of the Act within the preceding three years.(d)A person who has been held guilty in a departmental proceeding or in a court, of an offence under section 37 of the Act for adulteration of toddy by mixing any article injurious to public health or otherwise within the preceding three years.(e)A person who is suffering from any contagious.(f)A person who is a defaulter of excise revenue or(g)A person who is adjudged as an insolvent by a competent court.
