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State of Andhra Pradesh - Section

Section 16 in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005

16. Signature in the register.

- Every person whose tender has been accepted shall sign his name or affix his thumb impression against the relevant entry in the register maintain for the purpose. The auctioning authority shall also obtain the signature of the next two highest tenderers in a separate register maintained for the purpose.