Section 3 in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
3. Lease of right to sell Indian Made Foreign Liquor and Foreign liquor.
- Subject to the provisions of these rules the grant of lease of right to sell Indian Made Foreign Liquor and Foreign liquor by the shop shall ordinarily be granted by inviting sealed tenders from the public after due notification. The lease shall be for a period of [two years or part thereof:] [Substituted 'one year or part thereof' as per G.O.Ms.No.598, Rev(Ex-II), dated 26.5.2006.]Provided that where the Commissioner of Prohibition and Excise considers it expedient to grant the lease of right to sell Indian Made Foreign Liquor and Foreign liquor by shop in any other manner, he shall for the reasons to be recorded in writing, do so.
