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State of Andhra Pradesh - Section

Section 54 in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017

54. Removal of difficulties.

- If there is any doubt or dispute regarding the application or interpretation of any of these rules, the decision of the Commissioner thereon shall be final.Form-E1(See Rule 7 & 8)Enrollment Form
(1). Name of the Applicant :
(2). Father's name :
(3). Full Residential Address :
(4). Age :
(5). Registered Mobile No. :
(6). Income Tax PAN No. :
(7). Aadhar Number :
(8). e-mail ID :
(9). Are you an existing bar license holder? Yes / No :[Form - 1A](See Rule-9)(Affix Court Fee Stamp of `Rs.5/-)Application For Prior Clearnace For Grant of Licence
(1). Name of the Applicant
(2). Full residential address Details of company or partnership firm with registration particulars.
(3). Details of Hotel / Restaurant etc., licence issued by competent Local authority
(4). Details of plinth area of the premises to be licensed and its location
(5). Details of any other licenses held by him.
(6). Date on which he is likely to commence business
(7). Details of ChallanI hereby declare that the particulars given above are true to the best of my knowledge and belief. If at a later stage any of the facts are found to be false the licence may be cancelled and I may be prosecuted as per the Andhra Pradesh Excise Act 1968.or the Rules thereunder.I hereby, undertake to abide by the rules and licence conditions prescribed under per the Andhra Pradesh Excise Act 1968 .Signature of the ApplicantForm-2A(See Rule - 9)(Prior Clearance for Grant of Licence)
Cr.No. Date:...
Sri.............S/o...............R/o............holder of trade license for the year.......issued by.........local authority / Municipality / Municipal Corporation in the name and style of M/s...............area/locality..............at D.No.......... Town / City............is granted prior clearance for grant of licence for selling by bar. The prior clearance is valid for 45 days from the date of issue.The grant of prior clearance shall not confer any right on the applicant for grant of licence in Form-2B or 2B(P). The holder shall apply separately for grant of privilege to the Prohibition and Excise Superintendent concerned, fulfilling all the requirements under the rules. The holder shall not claim for any compensation or loss in the event of not granting licence.Commissioner of Prohibition and Excise.ToSri..........Copy to the Deputy Commissioner of Prohibition and Excise........Copy to the Prohibition and Excise Superintendent..............Form- BR1 (Rule 9)Registration Certificate
Reg. No.___________ Dated _________
(1). Name of the Applicant :  
(2). Father's Name :  
(3). Full Residential Address :  
(4). Age :  
(5). Registered Mobile No. :  
(6). Income Tax PAN :  
(7). Aadhar Number : Form-2B or Form-2B(P)
(8). Category of license for which registrationsought :  
(9). Nagar Panchayat Municipality/ MunicipalCorporation/Village in which the applicant intends to establishbar :  
(10). Details of non-refundable registrationcharge paid :  
a) Challan No. & Date :  
b) Name of the sub-treasury :  
c) amount :  
This certifies that the applicant has registeredwith the licensing authority, duly paying the non-refundableregistration charge as required under the Rule 9 of ANDHRAPRADESH Excise (Grant of license of selling by Bar and conditionsof license) Rules 2017 for the above said license.
Prohibition & Excise Superintendent
{|
Affix
| Form -1b|-| (See Rule- 9)|-| (Affix Court fee stampof Rs.2/-)|-| (Application forlicence)|-| (1). Name of theapplicant|
Affix passport size photograph
|-| (2). Full residentialaddress|-| (3). Details of PriorClearance, if any|-| (4). Details ofcompany or partnership firm or sole proprietorship.|-| (5). Details of tradelicense to Hotel / Restaurant etc., issued by competent localauthority||-| (6). Details oflicense issued under Food Safety And Standards Act, 2006||-| (7). Details ofpremises to be Licensed||-| (8). Details of anyother license held by him||-| (9). Date on which hecan commence business||-| (10). Details ofpayment of license fee||-| i) License fee||-| ii) Sub-Treasury Name||-| iii) Date of payment||-| I hereby declare thatthe particulars given above are true to the best of my knowledgeand belief. If at a later stage any of the facts are found to befalse the licence may be cancelled and I may be prosecuted as perthe Andhra Pradesh Excise Act 1968.or the Rules thereunder.|-| I hereby, undertaketo abide by the rules and licence conditions prescribed under perthe Andhra Pradesh Excise Act 1968.|-| Signature of theApplicant|}Form - 2b(See Rule -4)(Licence for the sale of Indian Made Foreign Liquor/ Foreign Liquor to be consumed on the premises)I, __________________Prohibition and Excise Superintendent _____ in consideration of the payment of license fee of Rs._____(Rs.______only), the receipt of which is hereby acknowledged and hereby license you_____ to sell all kinds of Indian Made Foreign Liquor and Foreign Liquor on the premises _________ bearing No._____the details of which area as follows:-Boundaries