Section 21 in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017
21. Licensee not to transfer the licence without authority.
(1)No licensee shall except with the sanction of the Commissioner of Prohibition and Excise transfer his licence to any other person. The Commissioner of Prohibition and Excise may allow such transfer of licence on payment of the prescribed fee and on production of a certificate to the effect that no cases involving contravention of Excise Act and Rules framed there under are pending against him and also on production of Sales Tax and Income Tax clearance certificates.(2)The fee payable by any licensee for the privilege of having the transfer of his licence to any other person shall be 10% of the nonrefundable registration charge and license fee.(3)Mere change in the name by keeping the entity intact does not amount to transfer of licence. In such cases the Commissioner may allow change in the trade name subject to payment of fee of Rupees five thousand only and on production of certificates referred to in sub-rule (1) above.(4)When there are only two partners in the firm holding the licence and one of them withdraws or expires, the entity of the firm is changed from partnership to proprietary. It amounts to transfer of licence,(5)Conversion of proprietary concern into a firm or a company or a firm into a company and vice versa shall amount to transfer of licence.
