Section 28(3) in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012
(3)[ Shifting of the licensed premises may be permitted for valid reasons within the same notified Mandal/Nagar Panchayat/Municipality/Municipal Corporation, subject to conditions as may be specified by the Commissioner of Prohibition & Excise and subject to payment of 1% of licence fee or Rs. 25,000/- whichever is higher.] [Substituted by Notification G.O.Ms.No. 112, dated 22.3.2017 (w.e.f. 18.6.2012)][Provided that the Commissioner of Prohibition and Excise may consider and permit for valid reasons shifting of the licensed premises of Shop located in the 2 Kms., belt area from the periphery of a Municipality or 5 Kms., belt area from the periphery of a Municipal Corporation within the same belt area from the periphery of a Municipality or a Municipal Corporation only, without affecting the total number of notified shops in the Mandal/Nagar Panchayat/Municipality/ Municipal Corporation subject to conditions as may be specified by the Commissioner of Prohibition & Excise and subject to payment of 1% of licence fee or Rs. 25,000/- whichever is higher] [Substituted by Notification G.O.Ms.No. 112, dated 22.3.2017 (w.e.f. 18.6.2012)].
