Section 5(4) in Andhra Pradesh Excise (Grant of licence to sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules 2007
(4)Licence for sale of toddy. - (i) The licence for the sale of toddy granted to a Tappers Co-operative Society or to a tapper under Tree for Tapper Scheme shall not take effect until the society or the tapper, as the case may be obtains a licence after completing the formalities.(ii)Every application for the grant of licence for sale of toddy shall be accompanied by a treasury challan for fifty rupees as licence fee for issue of licence.(iii)The licence for the retail sale of toddy shall be in form TS 1 shall be issued by the Prohibition and Excise Superintendent of the District concerned to the President of the Toddy Co-operative Society or in the name of tapper under Tree for Tapper Scheme and shall not be transferable.(iv)The boundaries of the toddy shop premises shall be indicated in the licence. The tope/ area along with the number of trees allotted to shop shall be indicated in the licence.(v)The period of licence granted to new Toddy Co-operative Society or to tapper under Tree for Tapper Scheme shall be five years or up to 30th September of the fifth consecutive years which ever is earlier.(vi)the Prohibition and Excise Superintendents may grant B shop licence as a satellite shop to the existing shop subject to condition that the B shop shall be within 2 kms from the main shops and it shall be 2 kms away from other neighbouring toddy shops.
