Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(2)(b) in Andhra Pradesh Excise (Grant of License of selling by Bar and conditions of licence) Rules, 2005

(b)Extension of the licensed premises by adding contiguous enclosures to the existing permitted enclosures for consumption may be permitted for valid reasons by the Deputy Commissioner subject to payment of an extension fee of Rs.10,000/-.