Section 5 in Andhra Pradesh Excise (Grant of License of selling by Bar and conditions of licence) Rules, 2005
5. Application for licence.
(1)The person intending to establish a Bar, may submit an application in Form -1A to the Commissioner enclosing a Challan of Rs.1,000/- to get prior clearance.(2)The Commissioner having due regard to requirement and other factors as he deems fit, may grant a prior clearance in Form -2A to such of the applicants covered under sub-rule (1).Provided that the grant of prior clearance shall not confer any right on the applicant for grant of licence in Form -2B. The holder shall not claim for any compensation or loss incase licence in Form -2B is not granted.(3)The holder of prior clearance in Form -2 A may apply in Form 1B for grant of licence for a Bar to the concerned Prohibition & Excise Superintendent where the applicant"s premises is to b e licensed.(4)Applicant in form -1B shall be accompanied by challan of Rs.10,000/- towards non-refundable application fee.(5)The Prohibition and Excise Superintendent, after making such enquiry as he may think necessary, to ascertain the bonafides of the applicant and verifying the particulars furnished in the application should examine the suitability of the premises for granting Bar and forward the same to the Deputy Commissioner of Prohibition and Excise of the division along with his report.(6)The Deputy Commissioner, after causing such enquiry as he may deem fit may grant the licence.(7)The applicant before issue of the licence shall execute a counter-part agreement In Form - 4B, on the stamp paper of requisite value as per the provisions of the Indian Stamp Act, 1899.
