Section 14(2) in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
(2)The close envelope contain the tender shall be super scribed with the words " Tender for the lease of right for the [lease period 200- 200-] [Substituted 'Year 2005-06' as per G.O.Ms.No.598, Rev(Ex-II), dated 26.5.2006.] to sell Indian Made Foreign Liquor and Foreign liquor by shop at ----------- S.No. Of the Gazette, Name of the locality/area). The tenderer may obtain acknowledgment for the envelope presented.
