Section 12(10) in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012
(10)No person shall be entitled to hold licence for more than one shop. In the event of a person being selected for a shop, all the other application(s) filed by him in respect of any other shop(s) shall automatically become invalid and the successful applicant, who has filed applications for more than one shop, shall immediately inform the details of other applications filed by him so as to declare them invalid.Provided that the Commissioner of Prohibition & Excise may grant more than one licence to the persons representing Hybrid Hyper Markets, Malls, Co-operative Societies and Corporations owned by the State Government].
