Section 3(1) in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017
(1)In these rules unless the context otherwise requires:-(a)"Act" means the Andhra Pradesh Excise Act, 1968,(b)"Basic Price" per case of Indian Made Foreign Liquor manufactured within the State includes cost price, cost of holographic Excise adhesive label, freight, handling charges, insurance and in respect of Indian Made Foreign Liquor manufactured outside the State, it also includes Central Sales Tax, Export fee and import fee.(c)"Bar" means the privilege granted under these Rules to an establishment where food is served, for sale of Indian Made Foreign Liquor and Foreign Liquor, in loose or in sealed bottles for consumption on the licensed premises.(d)"Beach Shack" means a semi-permanent structure located along the beach and licensed by the local authority to serve food.(e)"Beer" includes ale, stout, porter and all other fermented liquors usually made from malt.(f)"Case" of Indian Made Foreign Liquor other than Beer, Wine and Ready to Drink varieties means 9 numbers of 1000 ml, 12 numbers of 750 ml, 24 numbers of 375 ml, 48 numbers of 180 ml, 96 numbers of 90 ml or 150 numbers of 60 ml glass/PET bottles/Aseptic Brick Pack or any other pack as approved by the Commissioner of Prohibition. & Excise.(g)"Dry day" means a day on which no liquor shall be served in the licensed premises;(h)"Holographic Excise Adhesive Label" means the label designed and approved by, printed and supplied by under the supervision and control of the Commissioner of Prohibition and Excise, from time to time in different forms for the purpose of its affixture to sealed bottles of different varieties and sizes containing liquor.(i)"Foreign liquor" includes every liquor imported into India other than Indian Made Foreign Liquor,(j)"Form" means a form appended to these rules,(k)"High Way" means National Highway or State Highway as notified by the competent authority.(l)"Indian Made Foreign Liquor" means liquor produced, manufactured or compounded in India after the manner of Gin, Brandy, Whisky or Rum imported from Foreign Countries and includes, Wine, Beer, Milk punch and other liquors consisting of or containing any such spirits but does not include Foreign liquor".(m)'Licence' means licence granted under these rules;(n)'Licensee' means holder of such licence;(o)"License Fee" means the annual license fee with an enhancement of 10% annually and includes proportionate license fee.(p)"Licence period" means a period of 60 months beginning from the 1st July of the first year and ending with 30th June of the fifth year or part thereof.(q)"Population' means the figure of population as officially published in the latest census.(r)"Proportionate License Fee or proportionate non-refundable registration charge" for the purpose of collection of license fee and non-refundable registration charge means the License fee or the non-refundable registration charge calculated proportionately to one quarter of the License period.Provided that a part of quarter shall be reckoned as a whole quarter.(s)Ready to Drink alcoholic beverage means any low alcoholic beverage made from spirit or any alcoholic beverage as base with admixture of natural juices and / or artificial flavors, spices, coloring agents and sugar containing added alcohol of not more than 8% V/v, usually carbonated.(t)"Registration Charge" means the non-refundable registration charge fixed per annum with an enhancement of 10% annually and includes proportionate non-refundable registration charge.(u)"Transport Permit" means a permit issued by the competent officer for transport of Indian Made Foreign Liquor & Foreign Liquor from the Government / Andhra Pradesh Beverages Corporation Ltd. / Andhra Pradesh State Beverages Corporation Ltd. depot to the licensed premises.(v)Wine means the fermented juice of grapes or other fruits with or without the addition of sugar or jaggery, the fermentation being produced by the yeast naturally present on the skin of fruit or added externally and having alcoholic strength not exceeding 42% v/v by proof spirit and includes Fortified Wines, Red Wines, Sparkling Wines and Sweet Wines.
