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State of Andhra Pradesh - Section

Section 14 in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017

14. Non-refundable registration charge and License Fee.

(1)The mode of levying non-refundable registration charge and license fee shall be on the basis of population.
(2)The annual non-refundable registration charge and license fee for each of the licenses shall be as follows :
Sl. No. Population Non-refundable registration charge slab in Rs. License fee slab in Rs.
1 Upto 50,000 8,00,000 2,00,000
2 50,001 to 5,00,000 18,00,000 2,00,000
3 5,00,001 and above 28,00,000 2,00,000
Provided that the annual non-refundable registration charge and the license fee for each of the licenses shall be enhanced @10% every year.Provided further that the annual non-refundable registration charge and the license fee of a bar situated in the 5 KM belt from the periphery of a Municipal Corporation and in the 2 KM belt from the periphery of a Municipality, measured in a straight line on the horizontal plane, shall be at the rates of annual non-refundable registration charge and the license fee of bar situated within the limits of such Municipal Corporation and Municipality respectively.Provided also that where the bar falls within the belt area of a Municipal Corporation as well as a Municipality, the non-refundable registration charge and license fee payable shall be the non-refundable registration charge and license fee applicable to the Bar situated in the belt area of the Municipal Corporation.
(3)The applicant shall pay the non-refundable registration charge and license fee for the five years' license period before commencement of the license period either in one lump sum or in five equal installments at his option.
(4)
(a)Where the applicant opts to pay the non-refundable registration charge and license fee in installments, he/she shall pay a sum equal to the annual non-refundable registration charge and license fee before the commencement of the license period.
(b)The licensee shall remit the 2nd installment sum equal to the annual non-refundable registration charge and license fee on or before 20th June of the first year of the license period.
(c)The licensee shall remit the 3rd installment sum equal to the annual non-refundable registration charge and license fee on or before 20th June of the second year of the license period.
(d)The licensee shall remit the 4th installment sum equal to the annual non-refundable registration charge and license fee on or before 20th June of the third year of the license period.
(e)The licensee shall remit the 5th installment sum equal to the annual non-refundable registration charge and license fee on or before 20th June of the fourth year of the license period.
(5)The annual non-refundable registration charge and licence fee in respect of licenses granted during the currency of the licence period shall be on the following scales:-
(I)Licence granted between 1st July and 30th September: Full annual non-refundable registration charge and licence fee for each of the five years.
(II)Licence granted between 1st October and 31st December: 3/4 of the annual non-refundable registration charge and 3/4 of the annual licence fee for the first year and full annual non-refundable registration charge and license fee for each of the remaining four years.
(III)Licence granted between 1st January and 31st March: 1/2 of the annual non-refundable registration charge and 1/2 of the annual licence fee for the first year and full annual nonrefundable registration charge and license fee for each of the remaining four years.
(IV)Licence granted between 1st April and 30th June: 1/4 of the annual non-refundable registration charge and 1/4 of the annual licence fee for the first year and full annual non - refundable registration charge and license fee for each of the four years.
Provided that if the license is granted after 1st july, the non-refundable registration charge and license fee as applicable for the first year shall be remitted before the issue of the license and the 2nd, 3rd, 4th, and 5th installments of nonrefundable registration charge and license fee shall be remitted as laid down under sub-rule (4) (b) (c) (d) and (e).
(6)In the event of failure to remit the non-refundable registration charge and license fee installment on or before the due date, the licence shall stand cancelled automatically and all the deposits shall stand forfeited to the Government.
(7)If a licence is surrendered in the middle of the licence period, the deposits and the non-refundable registration charge and licence fee paid shall be forfeited to the Government.
(8)In case the licence is refused, the license fee and registration charge paid shall be refunded.
(9)The non-refundable registration charge and license fee shall be remitted into the concerned Government Treasury in the District in which the licensed premises is located.
(10)Where the licence stands cancelled or suspended for any violation of the rules and the conditions of licence, the Deputy Commissioner may order forfeiture of the deposit furnished by the licensee either in full or in part depending upon the nature of violation and such forfeited deposit shall be made good by the licensee within the time fixed by the Deputy Commissioner. In case the licensee fails to make good to the extent of forfeited deposit within the time fixed the licence automatically stands cancelled.