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[Cites 0, Cited by 0] [Section 12(8)] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(8)(d) in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012

(d)Where there are more than one application for a Notified shop, the selection among the eligible applicants for grant of licence shall be by drawal of LOT by the Collector, irrespective of the presence of the applicants.
(dd)The Collector, after selecting the applicant in respect of a Shop, may continue drawl of lots and select one more applicant from among the remaining applicants as reserve applicant, who may, subject to the provisions of these rules, be allotted the A4 shop, in case the applicant selected first fails to comply with the conditions laid down in these rules on the day of drawl of lots or subsequently.