Section 13(3) in Andhra Pradesh Excise (Grant of License of selling by Bar and conditions of licence) Rules, 2005
(3)No shifting of the licensed premises shall ordinarily be permitted during the licence period from one location to another. However, the shifting of the licenced premises under Form 2-B may be considered by the Commissioner subject to payment of Rs. 10,000/- as shifting fee, if the shifting of the original licensed premises of Hotel and Restaurant is permitted by the local authority.
