Section 9(2) in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017
(2)The Commissioner having due regard to requirement and other factors as he deems fit and subject to the directions of the Government as may be issued from time to time in this regard, may grant prior clearance in Form-2A to such of the applicants covered under sub-rule (1).Provided that it shall not be necessary for the existing licensee who is entitled for grant of license under Rule 6 and the applicant selected for grant of license in Form-2B under Rule 8 to obtain prior clearance in Form-2A.Provided further that the existing licensee who is entitled for grant of license under Rule 6 shall remit Rs. 2,00,000/- towards non-refundable application fee and enclose the challan to the application form in Form-1B.Provided also that the selection or grant of prior clearance shall not confer any right on the applicant for grant of licence.The holder shall not claim for any compensation or loss in case the licence is not granted.
