Section 9A in Andhra Pradesh Excise (Grant of License of selling by Bar and conditions of licence) Rules, 2005
9A. [ Renewal of 2B License. [Inserted by Notification No. G.O.Ms. No. 868, dated 21.6.2007 (w.e.f. 24.5.2005).]
(1)Before 1 5 days of expiry of the licence the licensee may apply for renewal of 2B licence to the Deputy Commissioner of Prohibition & Excise concerned.(2)An application for renewal of licence shall bear a court fee stamp of the requisite value as per the provisions of Indian Stamp Act, 1899 and shall be submitted to the Deputy Commissioner of Prohibition & Excise together with a challan in original for Rs.1000/- towards renewal fee and a challan in original in support of having paid the requisite licence fee as prescribed in Rule 10.(3)In case the application for renewal of licence is made as prescribed in sub-rule (2) and the licence is not duly renewed and returned before the licence expired, the licensee shall have the right to carry on business till the renewal is refused and the fact intimated. If the application is not made within the time it shall not however be open to the licensee to continue the business on the expiry of the licence.(4)Before the issue of licence, the licensee shall execute a counter part agreement in form 4-B on the stamp paper of requisite value as per provision of Indian Stamp Act, 1899.]
