Section 26B in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
26B. [ Grant of permit room licence. [Added as above as per the G.O,Ms,No.103, Rev (Ex-II), dated 31.1.2006.]
The Prohibition and Excise Superintendent after receipt of the application in Form A-4(A) and after satisfied that the premises selected is in accordance with the rules, grant licence in Form A-4(B) after receipt of prescribed licence fee; Provided that the holder of A-4(B) licence shall not be permitted to serve liquor in loose and food to the consumers.]
