Section 27 in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
27. Selection of premises.
(1)The successful tenderer subject to the approval of the Prohibition and Excise Superintendent shall select suitable premises for sale of IL and FL within the Municipal Corporation, Municipality, village/town/city or area/locality as the case may be as notified in the District Gazette. It shall be at least 100 meters away from the places of Public worship, Educational institutions, Hospitals and 50 meters [***] [Omitted ' except in Municipal Corporation and 5 kms belt area of the periphery of the Municipal Corporations' as per G.O.Ms.No.598, Rev(Ex-II), dated 26.5.2006.] away from the High Ways.Explanation. - For the purpose of this rule:-(a)"Place of public worship" means a temple registered with endowment department, Masque, registered with wakf board and church and includes such other religious institutions as the State government may by order specify in this behalf;(b)"Educational institutions" means any primary schools, middle schools and High school recognized by the state government or Central government, Junior College or any College, affiliated to any University established by law:(c)[ "High way" means National High Way or State High Way and shall not include the part of the National High Way or State High Way which passes within the limits of Municipal Corporation, Municipality or the Gowthan in any village or panchayat area;] [Substituted as per G.O.Ms.No.598, Rev(Ex-II), dated 26.5.2006.](d)"Hospital" means any hospital which is managed or owned by a local authority, State Government or Central Government or any Private Hospital having a provision of at least thirty (30) beds.(2)[ The holder of license in Form A-4 may be permitted to have a permit room in Form A-4 (B) located in a place whose population is 5,000 and above.Provided that no such permit room will be granted in Municipal Corporations and within a belt area of 5 KMs from the periphery of such Municipal Corporations, Municipalities and within a belt area of 2 KMs from the periphery of such Municipalities and in notified Tourism Centers.Provided further that the premises selected for permit room must be adjacent to the existing A4 Licenced premises and it must have a minimum plinth area of 10 Sq. Mts with facilities of sanitary such as wash basin, water closet and drinking water.Provided also that the selected premises is at least [1010 meters away] [Added as above as per G.O.Ms No. 103 Rev. (Ex-II), dated 30.1.2006.] from the places of public worship, education institutions, high ways and hospitals"](3)The distances referred above shall be measured from the mid point of the entrance of the licenced premises along with the nearest path by which pedestrian ordinarily reaches to the mid point of the nearest gate of the institution or a place of public worship, if there is a compound was and if there si no compound was to the mid-point of the nearest entrance of the Institution /place of public worship.(4)The boundaries o0f the premises shall be indicated in the licence.(5)There shall be a singly door for entry and exit and sales shall be conducted without giving entry to the customers inside the premises.
