Section 31 in Andhra Pradesh Excise (Grant of licence to sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules 2007
31. Payment of Rental.
(1)The Toddy Co-Operative Society or taper under Tree for Tapers Scheme shall remit the annual rental fixed for the shop or group in twelve equal monthly installments commencing from October or from such other dates as the Government may specify in this regard.(2)Rental of the shop shall be remitted by the Licensee into the Government Treasury of the Mandal/District in which the shop is situated and the receipted Xerox copy of challan submitted to the prohibition & Excise Officer concerned soon after the remittance. Payment of monthly rental shall ordinarily start from the month of October of-every excise year. The monthly rental shall be remitted by 20th of the month. Where the due date or the next day of the due date happens to be a holiday, the rental licence shall be remitted the next working day. In case the monthly rental is not remitted by the due date the licence shall be liable for suspension or cancellation after giving an opportunity to the holder thereof of makings his representation within seven days against the action proposed.(3)In the case of tapping of an excise tree or drawing toddy from any such tree without remitting the rentals by due date, his licence is liable for suspension or cancellation.
