Section 10 in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012
10. Disqualifications.
(1)No licence shall be granted to a person who is found ineligible under Rule 8 and who does not comply with the conditions prescribed under Rule 6.(2)If any person, who is disqualified under this rule, is found to be holding a licence, the licence shall be withdrawn in accordance with Section 32 of the Act and the shop shall be re-notified/re-allotted for grant of fresh licence.Provided that if such disqualification comes to the notice of the licensing authority before the licence is granted but after the selection process is completed, the selection authority shall conduct the selection process afresh after eliminating the disqualified applicant.
