Section 26 in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
26. Issue of licence.
- The Prohibition and Excise Superintendent [Concerned] [Substituted 'of the district' as per G.O.Ms.No.598, Rev(Ex-II), dated 26.5.2006.] shall be competent to issue the licence once the lease is granted by the auctioning authority. The Prohibition and Excise Superintendent shall issue the licence in the prescribed Form A-4.
