Section 3 in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005
3. Definitions.
(1)In these rules unless the context, otherwise requires:-(a)"Act" means the Andhra Pradesh Excise Act, 1968,(b)"Dry day" means a day on which no liquor shall be sold or served in the licensed premises:(c)"Excise Adhesive Label" means the label designed and approved by, printed and supplied by under the supervision and control of the Commissioner of Prohibition and Excise, from time to time for the purpose of its affixture to sealed bottles of different sizes containing Indian liquor (i) manufactured within the state and (ii) manufactured outside the state and imported into the state;(d)"Foreign liquor" includes every liquor imported into Indian other than Indian Liquor,(e)"Form" means a form appended to these rules,(f)"Indian Liquor" means liquor produced, manufactured or compounded in India after the manner of Gin, Brandy, Whisky or Rum imported from Foreign Countries and includes. Wine, Beer, Milk punch and other liquors consisting of or containing any such spirits but does not include Foreign liquor".(g)"In-house" means the privilege granted under this Act for sale of Indian Liquor and Foreign Liquor by Club, Guest House of A.P. Tourism Development Corporation, Military canteen, Airport transit lounge for International Air passengers.(h)"Licence" means licence granted under these rules;(i)"Licencee" means holder of such licence;(j)"License Fee" means annual license fee as shown in the schedule appended to these rules and includes proportionate license fee.(k)"Licence period" means a period of 12 months beginning from the 1st day of July, of the year and ending with 30th June of the following year or part thereof.(l)"Highway" means a national Highway or a State Highway but shall not include the part of the National Highway or State Highway which passes within the limits of a Municipal Corporation, Municipal council or the Gouthan in any village or panchayat area;(m)"Population" means the figure of population as officially published in the latest census.(n)"Proportionate Licensee Fee" means licensee fee calculated proportionately to the whole months of the licence period. Provided that a part of a month shall be reckoned as a whole month. (o) "Transport Permit" means a permit issued by the competent officer for transport of IL&FL from the A.P.B.C.L. or CSD depot to the licensed premises as the case may be.(2)The words and expressions used but not defined in these rules shall have the meanings assigned to them in the Andhra Pradesh Excise Act, 1968 and Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor - Permits) Rules, 2005.
