Section 24 in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012
24. Licensing Authority.
- The Prohibition and Excise Superintendent concerned shall be competent to issue licence once the applicant is selected by the District Collector. The Prohibition and Excise Superintendent shall issue the Licence for the retail shop in the prescribed form A-4 and for the Permit Room in form A-4(B) after being satisfied that the premises selected are in accordance with the relevant rules.Provided that the holder of A-4 (B) Licence shall not be permitted to serve liquor in loose and food to the consumers.Provided further that no such licence shall be issued in Scheduled Areas unless the Grama Shabha concerned gives its consent or is deemed to have given its consent to grant such licence to establish the shop(s).Explanation. - For the purpose of this proviso a Gram Sabha shall be deemed to have given its consent to establish the shop(s) if it fails to indicate its consent or otherwise for establishment of the shop(s) in the concerned village within 30 days of seeking the same.
