Section 4 in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
4. Establishment of shops.
- The Commissioner of Prohibition and Excise, Andhra Pradesh, Hyderabad having due regard to requirement, public order, health, safety and other factors as he thinks fit, may fix the number of shops to be established in an area/locality before the publication of the auction notice under rule 5.
