Section 2 in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012
2. Definitions.
(1)In these rules unless the context otherwise requires,(a)"Act" means the Andhra Pradesh Excise Act. 1968 (Andhra Pradesh Act 17 of 1968)(b)"APBCL" means the Andhra Pradesh Beverages Corporation Limited(c)"Dry day" means a day on which no liquor shall be sold in the licensed premises;(d)"Excise Adhesive Label" means the label designed and approved, printed and supplied under the supervision and control of the Commissioner of Prohibition and Excise, from time to time in different forms for the purpose of its affixture to sealed bottles of different varieties and sizes containing liquor or Hologram.(e)"Foreign Liquor", referred to as "FL", means every liquor imported into India, other than the Indian Made Foreign Liquor;(f)"Form" means a form appended to these Rules;(g)"Government" means the State Government of Andhra Pradesh(h)[Highway means a National highway or a State highway as notified by the competent authority] [Substituted by Notification G.O.Ms.No. 112, dated 22.3.2017 (w.e.f. 18.6.2012)].(i)"Indian Made Foreign Liquor", referred to as "IMFL" means Liquor produced, manufactured or compounded in India after the manner of Gin. Brandy. Whisky or Rum imported from foreign countries and includes Wine and Beer and Milk Punch and other liquors consisting of or containing any such spirits but does not include foreign liquor.(j)"Licence" means a licence issued under these Rules:(k)"Licensee" means holder of such licence.(l)"Licensing Authority" means the Prohibition and Excise Superintendent of the concerned place in which the licensed shop is located(m)"Licence Fee" means annual licence fee as notified by the Government from time to time and includes proportionate licence fee.(n)["License period" means the period of twenty four months commencing from 1st April or 1st July and ending on 31th March or 30th June, as the case may be, or part thereof] [Substituted by Notification G.O.Ms.No. 123, dated 27.3.2017 (w.e.f. 18.6.2012)].(o)"Licensed premises" means a premises where IMFL and FL are permitted to be sold by the Licensee.(p)"Maximum Retail Price" (MRP) means the price indicated by the Andhra Pradesh Beverages Corporation Limited or any other agency authorized by the Government for declaration on each variety of label by the Manufacturers of Indian Made Foreign Liquor as required under Section 39 of the Standards of Weights and Measures Act, 1976 read with clause (r) of rule 2 of the Standards of Weights and Measures (Packaged Commodities) Rules, 1977(q)"Permit" means a permit issued under these rules.(r)"Permit Room" means a privilege granted under these rules in Form A-4(B) to a holder of Licence in Form A-4 to allow consumption of Indian Made Foreign Liquor and Foreign Liquor in a separate permitted premises adjacent to the A- 4 licensed premises by the customers who purchased such Indian Made Foreign Liquor and Foreign Liquor from the A-4 Licensee(s)"Population" means the figure of population as officially published in the latest census.(t)"Scheduled Areas" means the Scheduled Areas notified under paragraph 6 of the Fifth Schedule of the Constitution of India(u)"Shop" means a privilege granted under these rules for sale of Indian Made Foreign Liquor or Foreign Liquor in sealed or capsuled bottles or packages or tins to an individual in quantities not exceeding the limits as prescribed without permitting consumption on the licensed premises.(v)"Sealed" in relation to the bottles containers or other receptacles means closed with a capsule and wrapped by wire or closed with a cork or lid and Wrapped with a lining around it.(w)"Transport Permit" means a permit issued by the competent officer for transport of IMFL and FL from the A.P.B.C.L. depot to the licensed premises.(x)"Village/Town/city etc." shall mean Village/Town/city as defined in the latest census.(2)The words and expressions used but not defined in these rules shall have the same meanings assigned to them in the Andhra Pradesh Excise Act, 1968 and Andhra Pradesh Excise (Import, Export and Transport of Indian Made Foreign Liquor and Foreign Liquor - Permits) Rules, 2005.
