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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(1)(e) in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017

(e)Adequate vehicle parking arrangement.
(ii)Unless the premises is situated within 100 meters from educational institutions recognized by the Government, places of public worship such as Temples registered with the Endowments Department, Mosques registered with the Wakf Board, Churches, established and managed by a registered Christian organization or society and Hospitals.
(iii)Within 500 meters of predominantly residential area, but licenses may be granted if the proposed premises is located on a main road used for shopping purposes.