Section 14(4) in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017
(4)(a)Where the applicant opts to pay the non-refundable registration charge and license fee in installments, he/she shall pay a sum equal to the annual non-refundable registration charge and license fee before the commencement of the license period.(b)The licensee shall remit the 2nd installment sum equal to the annual non-refundable registration charge and license fee on or before 20th June of the first year of the license period.(c)The licensee shall remit the 3rd installment sum equal to the annual non-refundable registration charge and license fee on or before 20th June of the second year of the license period.(d)The licensee shall remit the 4th installment sum equal to the annual non-refundable registration charge and license fee on or before 20th June of the third year of the license period.(e)The licensee shall remit the 5th installment sum equal to the annual non-refundable registration charge and license fee on or before 20th June of the fourth year of the license period.
