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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(3)(b) in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012

(b)[Where the selected applicant opts to pay the licence fee in two instalments, he/she shall pay the annual license fee for the first year of the license period for the shop less the amount remitted under sub-rule (2) (iii) of Rule 12 on the day of selection or the succeeding working day by way of Challan. He/she shall also submit a Fixed Deposit Receipt or Bank Guarantee in Form-A5, equal to the annual licence fee, valid for 13 months commencing from 1st July issued by a Scheduled Bank situated in Andhra Pradesh, within two and half months of his/her selection and obtain the licence] [Substituted by Notification G.O.Ms.No. 158, dated 28.4.2017 (w.e.f. 18.6.2012)]