Section 10 in Andhra Pradesh Excise (Grant of License of selling by Bar and conditions of licence) Rules, 2005
10. License Fee, mode of levying and method of payment.
- [(1) The annual licence fee for the 2-B licence shall be at the rates as notified by the Government from time to time.] [Substituted by Notification No. G.O.Ms. No. 868, dated 21.6.2007 (w.e.f. 24.5.2005).](2)[ The mode of levying licence fee is on the basis of population as notified by the government from time to time. The rates as notified by the Government from time to time are applicable at the time of issue of 2-B licence to one consumption enclosure including any contiguous enclosure of the premises which is licensed by the local authority for establishing a Hotel Restaurant:Provided that the enclosures for consumption purposes which are not contiguous shall attract an additional 10% licence fee for each such additional enclosure.Explanation. - the word "enclosure" means one area of consumption of liquor which is contiguous in utility for consumption. One enclosure is separate from another enclosure by non-contiguity and inter-position of area of different utilities other than consumption of liquor.] [Substituted by Notification No. G.O.Ms. No. 868, dated 21.6.2007 (w.e.f. 24.5.2005).](3)(a)The annual licence fee shall be paid before commencement of the Licence period in one lumpsum or in two equal installments or in a manner as notified from time to time. Where the licence is issued before 1st July the 1st installment, i.e., half of the annual licence fee shall be paid into the Government Treasury through a challan before the issue of licence along with a Bank Guarantee from a Scheduled Bank situated in Andhra Pradesh in Form -3B or fixed Deposit receipt for an amount equal to half of the annual licence fee. The Bank Guarantee shall be valid for a period of seven months. The 2nd installment of the annual licence fee i.e., half of the annual licence fee, shall be remitted in to the Government Treasury on or before 20th December of the same year, failing which the license shall stand cancelled automatically on the expiry of such date and subject to the conditions prescribed in Form -2B.Provided that the licensees in Form -2B shall be permitted to pay 1/3rd of the annual licence fee, together with a Bank Guarantee issued by a Scheduled Bank situated in Andhra Pradesh in Form -3B1 or Fixed Deposit Receipt for an amount equal to 2/3rd of the annual licence fee. The 2nd and 3rd installments of the annual licence fee of 1/3rd each shall be remitted on or before 20th September and 20th December respectively, subject to payment of interest @ 18% per annum on 1/6th of annual licence fee from 1st July to 20th September of the licence period.(b)The annual licence fee in respect of licenses granted during the currency of the licence period, shall be on the following scale:-(i)Licence granted between 1st July and 30th September - Full annual Licence fee.(ii)Licence granted between 1st October and 31st December - ¾th of the annual licence fee.(iii)Licence granted between 1st January and 31st March- ½ of the annual licence fee.(iv)Licence granted between 1st April and 30th June - ¼th of the annual licence fee.Provided that if the licence is granted between 1st July and 30th September the annual licence fee shall be paid in accordance with the provisions of Sub-Rule 3(a).Provided further that if the licence is granted between 1st October and 31st December 50% of thelicence fee shall be remitted before the issue of the licence together with a Fixed Deposit Receipt or a Bank Guarantee issued by a Scheduled Bank situated in Andhra Pradesh in Form -3B for the remaining 50% of the licence fee. If the licence is granted between 1st January and 30th June the prescribed licence fee shall be paid in one lumpsum before the issue of licence.(4)In the event of failure to remit the installment on due date, the licence shall stand cancelled automatically and all the deposits/ Bank Guarantees shall stand forfeited to the Government.(5)If a licence is surrendered in the middle of the licence period, the deposits and the Licence fee paid shall be forfeited to the Government.(6)In case a licence is refused, the fee paid shall be refunded.(7)The licence fee shall be paid into the concerned Government Treasury in the District in which the licensed premises is located.(8)Where a licence stands cancelled or suspended for any violation of the rules and conditions of licence, the Deputy Commissioner may order forfeiture of the deposit/ Bank Guarantee furnished by the licensee either in full or in part depending upon the nature of violation and such forfeited deposit/ Bank Guarantee shall be made good by the licensee within the time fixed by the Deputy Commissioner. In case the licensee fails to make good the extent of forfeited deposit/ Bank Guarantee within the time fixed the licence automatically stands cancelled.
