Section 61 in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012
61. Removal of difficulties.
- If there is any doubt or dispute regarding the application or interpretation of any of these rules, the decision of the Commissioner of Prohibition and Excise thereon shall be final.Form A-1(See Rule 6(i))DeclarationI, .......................................................... s/o.......................................................... age ...... () Years .......... R/o .......... village/Town/Mandal .......................................................... District.................................. do hereby agree that if the licence for sale of Indian Made Foreign Liquor and Foreign Liquor by `shop' for the licence period 20....... to 20........ is granted in my favour, I shall remit the licence fee as required under Rule-16 of the Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012.I shall abide by the decision of the Selection Authority in all matters connected with my application(s)I shall abide by the terms and conditions of the Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012. In particular Ishall abide by the provisions of Rule-42 relating to selling of IMFL and FL at a price not exceeding the Maximum Retail Price.Hence this declaration is duly executed by me today the .................... day of ..............20 .SignatureThe declaration is executed before me by Sri ...................................................... S/o. ......................................................R/o ...................................................... who is personally known to me/who is identified by Sri ......................................................Signature of the Attesting officer.Form A-2(See Rule 6 (ii))Affidavit(To be filled by the applicant)
