Section 17(1) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006
(1)(i)No licensee shall, except with the sanction of the commissioner transfer his license to any other person. The Commissioner may allow such transfer of license on payment of prescribed fee and on production of certificate to the effect that no cases involving contravention of Excise Act and Rules framed there under are pending against him and also on production of Sales Tax and Income Tax clearance certificates.(ii)When there are only two partners in the firm holding the licence and one of them withdraws or expires the entity of firm changes from partnership to proprietary and it amounts to transfer of licence.(iii)Conversion of a proprietary concern into a firm or a company or a firm into a company and vice versa shall amount to transfer of licence.(iv)The Commissioner on payment of a fee of Rs. 50,000/- (Rupees fifty thousand only) and on obtaining such undertaking or Bond and such other material or documents to protect the interest of the Government as he may deem fit, may grant such permission for the transfer of the licence in the cases referred in clause (ii) and (iii) above.(v)Where there is a change of 50% or more partners, it shall be construed as complete change in the ownership, a fee of Rs. 50,000/-(Rupees fifty thousand only) shall be paid.
