Section 59 in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012
59. Stocks on withdrawal of licence.
- If a licence is withdrawn during the currency of period under subsection (1) of Section 32 or clause (e) of sub-section (1) of Section 31 of the Act, the whole stock of the IMFL/FL found in the shop shall be seized and seized stock shall be sold by the Prohibition and Excise Superintendent to any other Licensee and the proceeds of the sale shall after deduction of the expenses and any other sum due to the Government be refunded to the Licensee".
