Section 32 in Andhra Pradesh Excise (Grant of licence to sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules 2007
32. Adjustment of earnest money and deposits.
- The earnest money and deposits made by Tapers Co-Operative Societies at the time of grant of licence shall be adjusted towards the rentals of the last month(s) of the licence period, subject to the condition that the Licensee is not in arrears of rentals or other amounts payable as on the date of adjustment.
