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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(2) in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005

(2)The auction notice shall contain the following particulars.i. S.No. And the name of the area/locality where the shop will be established.ii. The last date, time and place for receipt of tenders.iii. The place of auction with time and date.iv. The conditions govern the auctions.v. the lease period andvi any other matter which may be considered necessary by the auctioning authority.