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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(2)(iii) in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012

(iii)Demand Draft for an amount of Rs. 3,00,000/- (Rupees Three lakhs only) towards earnest money deposit drawn in favour of the Licensing Authority to be adjusted against the licence fee payable if the shop licence is granted on selection of the applicant or returned if the same is not granted or refused due to any reason.