Section 27(1) in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
(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.
