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State of Andhra Pradesh - Section
Section 6 in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012
6. [ [Omitted by Notification G.O.Ms.No. 112, dated 22.3.2017 (w.e.f. 18.6.2012)]
***]| 6. Declaration etc.- The applicant for grant of licence shall submit the following along with the application, namely:-(i) A declaration in Form A-1 made on Non-judicial Stamp paper of the requisite value as per the provisions of the Indian Stamp Act. 1899 and attested by the Tehsildar or Gazetted Officer of the Prohibition and Excise Department under his official seal:(ii) A duly notarised affidavit in Form A-2 made on non-judicial stamp paper of the requisite value as per the provisions of the Indian Stamp Act. 1899 containing the particulars of his own immovable property and the present market value thereof and encumbrances existing if any disclosing all necessary particulars thereof for an amount not less than five lakh rupees or a Bank Guarantee for an equal amount.(iii) A declaration in Form A-3 made on non-judicial stamp paper of the requisite value as per the provisions of the Indian Stamp Act, 1899 attested by the Tahsildar or a Gazetted Officer of the Prohibition and Excise Department declaring that he is not disqualified under any of the provisions of Rule 8. |