Section 6 in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017
6. Existing licences granted under the Andhra Pradesh Excise (Grant of Licence of selling by Bar and Beer and Wine parlors and conditions of licence) Rules, 2005.
- The Andhra Pradesh Excise (Grant of Licence of selling by Bar and Beer and Wine parlors and conditions of licence) Rules, 2005 shall cease to operate on the commencement of these Rules and all the licensees who have been granted licenses under the Andhra Pradesh Excise (Grant of Licence of selling by Bar and Beer and Wine parlors and conditions of licence) Rules, 2005, and continued till the commencement of these Rules shall be entitled for grant of licenses under these Rules subject to payment of non-refundable application fee, non-refundable registration charge and license fee as prescribed and fulfillment of other conditions laid down under these Rules.
