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State of Andhra Pradesh - Section

Section 7 in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

7. Licence fee structure.

(1)The Government shall fix the Production capacity of the distillery.
(2)The capacity of the equipment and devices of the distillery shall be according to the production capacity as fixed for the Distillery and shall be as per the specifications and norms as may be prescribed by Commissioner from time to time.
(3)The annual licence fee shall be fixed production capacity in accordance with by the Commissioner basing on the the licence fee structure prescribed here under.
Annual Production Capacity Annual Licence Fee
1. Upto 20 lakh Bls:-2. For every additional 10 lakh Bis or part there of:- Rs. 4,00,000/-Rs. 1,00,000/-
Provided that the production capacity fixed shall not be reduced under any circumstances.Provided further that in case of new licence granted under Rule 6(4) (a), the licensee commences manufacture from such date specified therein and the licence fee shall be as prescribed in sub rule (3) proportionately on the production capacity for the remaining period of the licence:Provided also that in case of expansion as granted under Rule 6(4)(c) the licensee commences manufacture from the expanded production capacity from such date as specified therein and the license fee shall be paid proportionately as prescribed under sub-rule (3) on such expanded capacity for the remaining period of licence.
(4)Whenever the fixed production capacity is fully utilized by the licensee before the completion of licensed year and if the licensee desires to have additional production during the remaining part of the licence year the licensee shall take special permission from the Government for causing additional production over and above the fixed production capacity by submitting the requirement through Commissioner. On grant of such permission, the licensee shall pay the additional licence fee on such additional production as per the rates specified in sub rule (3).Part - III Provision Relating to Grant of Licence for Manufacture of Spirits' for Industrial Purpose Wholly or Partly