Section 9 in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017
9. Application and procedure for grant of Licence.
(1)A person intending to establish Bar in Form-2B in star hotel (3- star and above), tourism center (other than religious tourism place) and Micro Brewery or in Form-2B(P), as the case may be, may submit an application in Form-1A to the Commissioner of Prohibition and Excise enclosing a challan of Rs.2,00,000/- towards non-refundable application fee to get prior clearance.(2)The Commissioner having due regard to requirement and other factors as he deems fit and subject to the directions of the Government as may be issued from time to time in this regard, may grant prior clearance in Form-2A to such of the applicants covered under sub-rule (1).Provided that it shall not be necessary for the existing licensee who is entitled for grant of license under Rule 6 and the applicant selected for grant of license in Form-2B under Rule 8 to obtain prior clearance in Form-2A.Provided further that the existing licensee who is entitled for grant of license under Rule 6 shall remit Rs. 2,00,000/- towards non-refundable application fee and enclose the challan to the application form in Form-1B.Provided also that the selection or grant of prior clearance shall not confer any right on the applicant for grant of licence.The holder shall not claim for any compensation or loss in case the licence is not granted.(3)(a)The holder of prior clearance, the existing licensee who is entitled for grant of license under Rule 6 or the applicant selected for grant of license under Rule 8, as the case may be, may apply in Form-1B for grant of licence in the prescribed form to the Prohibition and Excise Superintendent concerned where the applicant's premises is to be licensed.(b)No application in Form-1B shall be submitted by the applicant unless he registers with the Prohibition & Excise Superintendent concerned and obtains Registration Certificate in Form-BR1.(4)Registration Certificate in Form-BR1 shall be issued to the applicant on payment of non-refundable registration charge prescribed under Rule 14.(5)The Prohibition and Excise Superintendent, after making such enquiry as he may think necessary, to ascertain the bona fides of the applicant and verifying the particulars furnished in the application should examine the suitability of the premises for granting Bar and forward the same to the Deputy Commissioner of Prohibition and Excise along with his report.(6)The Deputy Commissioner, after causing such enquiry as he may deem fit, may grant the licence.(7)The applicant before issue of licence shall execute a counterpart agreement in Form-4B, on the stamp paper of requisite value as per the provisions of the Indian Stamp Act, 1899.
