Section 10(1) in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005
(1)Every Licence granted under these rules, other than the Event permit, shall be valid for one year commencing from 1st July, ending with 30th June, of the succeeding year, subject to payment of licence fee as prescribed. Provided that the licence issued on or after the 1st July shall be valid upto the end of the 30th June, of the succeeding year.Provided further that a licence granted for a part of licence period shall be valid for such period as may be specified by the Licensing authority.Provided that the Event permit shall be valid for a period as specified therein and the permit holder shall pay the fee as prescribed.Before issue of a licence the licensee shall execute a counter part agreement in form CG-1 on the stamp paper of requisite value as per the provisions of the Indian Stamp Act, 1899.
