Section 28 in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012
28. Sale permitted at the licensed premises only.
(1)The licensee shall sell liquor only at the premises specified in the licence.(2)No change or alteration of the licensed premises shall be made nor the licensed premises shifted elsewhere.(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)].
