Section 72(2)(e) in Andhra Pradesh Excise Act, 1968

[Cites 0, Cited by 1] [Section 72(2)] [Section 72] [Entire Act]

State of Andhra Pradesh - Subsection

Section 72(2)(e) in Andhra Pradesh Excise Act, 1968

(e)regulating the periods and localities in which and the persons or classes of persons to whom, licences for the wholesale or retail sale or buying of any intoxicant may be granted and regulating the number of such licences which may be granted in any area;

(ee)[ separately for shop. Bar or in-house, to regulate the localities in which and the persons or classes of persons to whom lease or licences or both may be granted and to regulate their number which may be granted in any area and the methods of selection for grant of such privilege, lease or licence;] [Inserted by Act No. 35 of 2005, dated 26.10.2005.]

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State of Andhra Pradesh - Subsection

Section 72(2)(e) in Andhra Pradesh Excise Act, 1968