Section 12(2) in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012
(2)The application(s) in Form A-3(B) shall be submitted by the applicant(s) for each Shop separately in an envelope addressed to the licensing authority on or before the last date and time notified for receipt of applications along with the following:(i)(a)[Challan/Demand Draft drawn in favour of licensing authority] for Rs. 50,000/- (Rupees Fifty thousand only) in respect of Shop located in Mandals, towards non-refundable registration charge.(b)[Challan/Demand Draft drawn in favour of licensing authority] [Substituted 'Challan' by Notification No. G.O.Ms.No. 130, dated 28.3.2017 (w.e.f. 18.6.2012)] for Rs. 75,000/- (Rupees Seventy Five thousand only) in respect of Shop located in Nagar Panchayats and Municipalities and in the 2 Kms., Belt area from the periphery of the Municipalities, towards non-refundable registration charge.(c)[Challan/Demand Draft drawn in favour of licensing authority] [Substituted 'Challan' by Notification No. G.O.Ms.No. 130, dated 28.3.2017 (w.e.f. 18.6.2012)] for Rs. 1,00,000/- (Rupees one lakh only) in respect of Shop located in Municipal corporations and in their 5 Kms., belt area from the periphery, towards non-refundable registration charge.(d)[Challan/Demand Draft drawn in favour of licensing authority] [Substituted 'Challan' by Notification No. G.O.Ms.No. 130, dated 28.3.2017 (w.e.f. 18.6.2012)] for Rs. 5,000/- (Rupees Five thousand only) towards non-refundable application fee.(ii)Two recent pass port size photographs along with Photostat copies of AADHAR card, PAN card, 2 years Income Tax returns/2 years VAT returns.(iii)Demand Draft for an amount of Rs. 3,00,000/- (Rupees Three lakhs only) towards earnest money deposit drawn in favour of the Licensing Authority to be adjusted against the licence fee payable if the shop licence is granted on selection of the applicant or returned if the same is not granted or refused due to any reason.(iv)Scheduled Tribe Certificate and local Scheduled Area Residence Certificate (only in respect of local S.T. candidates applying for shops in Scheduled Areas).
