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State of Andhra Pradesh - Section

Section 50 in Andhra Pradesh Excise (Grant of licence to sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules 2007

50. 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. Subject to the provisions of the Act and these rules. The Commissioner may from time to time give such directions, as he may think fit for the purpose of carrying out the provisions of these rules.From T.S. 1(See Rule 5(4)(iii))License for the retail sale of toddySerial Number of the License: Date:-I..............................Prohibition & Excise Superintendent ..................... district, here by authorize you...............son of....................resident of ......................Mandal to establish a toddy shop or group of shops .......................under this license at .......................Mandal ................................ District for the sale of toddy for the period from the ............................ to the ............................ in the following premises under the Andhra Pradesh Excise Act, 1968.House No. and Locality:Boundaries.North: East:South: West:
(1)The licence together with general conditions relating to the sale and special conditions applicable to toddy shops shall be displayed in a conspicuous place in the shop.
(2)This licence shall be subject to the special and general conditions relating to the sale of toddy and other rules and orders which are in force and also the rules and orders if enforced after the issue of this licence, from time to time.
(3)The licence shall be subject to cancellation or suspension, at will by the Commissioner of Excise.
(4)The licensee shall not act in any manner prejudicial to the Revenue due or becoming due to the Government.
(5)The licensee shall tap all the trees allotted for the shop regularly and ensure that toddy is available in that shop every day for sale. If he fails to do so, the licence is liable for cancellation.The licensee shall be bound to observe all the above conditions. Details of the shops Name of the shop/Place ...............Groups of shops ................Proh. and Excise Superintendent ....................district (seal) .......................(In triplicate)Form TS - 2(See Rule 5(3))Counterpart Agreement for Lease of Right to Sell Toddy in Retail(As required under Section 29 of Andhra Pradesh Excise Act, 1968)I/We ...................................... S/o ....................................... R/o......................................age ( )years have severally / jointly obtained the lease of right to sell toddy shop /group of shops pertaining to village ..................... Mandal .................. District on a monthly rental of Rs ................. (In words ..................................) for the period from 1st October, to end of September ............................. in accordance with the terms and conditions of auction; andI/We ....................................... hereby affirm that I/We shall be severally and jointly responsible to abide by the terms and conditions of lease and license issued in respect of the said shop/group of shops for the lease period as laid down in the License No............... dated ................. and I/We shall pay promptly and in time the monthly rentals, excise duty in the form of Tree Tax, rent to owner of Excise Trees amount towards penalties or any other charges or other liabilities if imposed and any other dues of accrued in respect of my/our shop/group of shops, I/We............................... Shall abide by all the provisions of Andhra Pradesh Excise Act, 1968 and the Rules/ and orders there under existing and also those that would be issued from time to time in this respect. I/We............................agree to abide by all the general and special conditions applicable to retail sale of toddy, and the conditions laid down in Andhra Pradesh ( Grant of License to Sell Toddy Conditions of License And Tapping Of Excise Trees Rules 2007 and other conditions relating to tapping of trees and sale of toddy that are existing and as may be duty in the from of Tree Tax, Rent to owners of Excise trees and the like as may be amended from time to time, I/We..................................... Fail to pay in time rental, excise duty, tree tax, tree owner's rent, penalties, if imposed, and any other dues or make any efforts to evade payment of these amounts, the licensing authority reserves the right to re auction the shop/group of shops obtained by me/ us and to realize the entire amounts so due by way of forfeiting the deposits and by way of distraining my / our movable and immovable properties whatsoever I/We........................possess and selling he said properties under the Andhra Pradesh Revenue Recovery Act, 1864.This agreement is executed in favour of the licensing authority that the said authority may enforce the above terms and conditions agreed by me / us.
Place: Signature of thumb- impression of Licensee/licensees
Date:  
Witnesses Signature:  
I certify that Sri/ Sarva Sri.......................................S/o........................... R/o............................... known to me identified by Sri / Sarvasri ........................................ Known to me executed the agreement and signed before me.
  Superintendent of Excise
Date:  
Form T.S - 3(See Rule 45(ii))License for the establishment of a toddy depot issued by the Proh. and Excise Superintendent.............................. districtI........................... Prohibition & Excise Superintendent of ..................... district hereby license you ...................... s/o.........................................................district for storage and supply of toddy to the constituent shops of his group for the period from the ............. to the .......................Names of the constituent shops:
(1) (2) (3) (4)
The licensee shall not sell toddy in the premises of the depot.Boundaries:East: North:West: South:Amount of the license fee has been credited in the treasury of in mandal......................... District............................in C.B No.......................
Date: Proh & Excise Superintendent
(Seal) ………………District
Form T.S. 3(A)(See Rule 45(ii))Daily accounts register in respect of toddy depot
Date Name of Bun for topes tapped No. of toddy trees tapped Transport permit No. date Details of receipts and issues Opening balance Receipts Total Issues Closing Remarks
1 2 3 4 5 6 7 8 9 10 11
                     
Form T.S. 3(B)(See Rule 45(ii))Permit for transport of toddy from depot to shopFrom Toddy depot...............to.....shop S.No...........Date....Time..............Sri.........Son................ of........R/o ............is hereby permitted to transport toddy as per details furnished below: