Section 6 in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006
6. Grant of Licence.
(1)The holder of Letter of Intent shall obtain licence from Commissioner within six months from the date of sanction of the Government in the form of Letter of Intent referred to in rule 5.(2)The holder of Letter of Intent shall apply in Form D1 (PA) and the application shall be accompanied by :(a)Copy of the sanction (Letter of Intent) accorded by the Government.(b)Description and plans for the construction of the proposed distillery.(c)Statement of plant and machinery proposed to be erected.(d)'No objection certificate' from the local body competent to grant the sale.(e)'No objection certificate' from the competent authority under Factories Act, 1948.(f)Clearance Certificate from the A.P. Pollution control Board.(g)An under taking in the prescribed form on a non-judicial stamp paper of the requisite value as per Indian Stamp Act binding himself that he shall erect the plant and machinery as per the standards as may be prescribed by the Commissioner from time to time for maintaining the specifications and quality of products.(h)Counterpart Agreement in Form D(1)(C) as required under Sub-rule (3).(3)No licence shall be granted unless the applicant deposits Rs. 50,000/-(Rupees Fifty thousands only) as a security in the shape of a cash deposit or fixed deposit receipt or bank guarantee from any scheduled bank situated in Andhra Pradesh as a security for fulfillment of all the conditions of licence and enter into a counterpart agreement in Form - D1(C).(4)(a)Where the Commissioner is satisfied that the applicant for a new distillery has fulfilled the conditions specified in sub-rules (3) above, he may grant a licence in Form D2-(PM) or D2-(PG) or D2-(PMGO) or D2-(MS) as the case may be(b)The licence fee for a new distillery share Rs. 20,000/- per annum till the commencement of production or expiry or two years period from the issue of letter of intent which ever is earlier.(c)Where the Commission is satisfied that the applicant for expansion of production capacity of an existing distillery has fulfilled conditions specified in sub-rule (1) to (3) above, he may endorse the sanction of expansion on the existing licence.(5)The licensee shall, before expiry of two years from the date of grant of Letter of Intent, report to the commissioner, the date on which the construction of the building and erection of plant and machinery of the unit is completed and the date from which its working is commenced.(6)In case the licensee fails to construct and work the distillery before expiry of two years from the date of grant of Letter of Intent, the new licence or the expansion sanctioned under sub-rule (4)(a) or (4)(c) as the case may be shall be liable for cancellation without compensation for any damage or loss.
