Section 37(2) in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017
(2)No nowkarnama shall be granted to the following persons:(i)Persons below twenty one years of age,(ii)Women,(iii)Persons suffering from any infectious or contagious diseases,(iv)Persons of unsound mind,(v)Persons who in the opinion of the Prohibition & Excise Superintendent is of a bad character,(vi)Persons whose Nowkarnama or licenses have previously been cancelled within the preceding three years,(vii)Persons convicted of any offence under the Andhra Pradesh Excise Act, (Act of 17 of 1968) or the Narcotics Drugs and Psychotropic Substances Act, 1985 (Central Act 61 of 1985) within the preceding three years,(viii)Persons convicted under Section 482 to 489 of the Indian Penal Code, 1860 (Central Act 45 of 1860),(ix)Defaulters in payment of an amount due to the State Government under the Andhra Pradesh Excise Act or the Rules made there under,
