Section 19 in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
19. Cancellation and suspension of the licence.
(1)All licences granted under these rules may be suspended or cancelled or withdrawn in accordance with the provisions of Sections 31 and 32 of the Act.(2)In case where licence is suspended or cancelled during the currency of the licence period or is not renewed on its expiry, the licensee shall forthwith intimate to the Licensing Authority of the quantity of Denatured spirit, methylated spirit or methyl alcohol or denatured spirituous preparation stocked with him. On receipt of such intimation the Licensing Authority shall instruct the Excise Officer or other authorised officer to verify the stocks and as well as the premises where the stocks are stored. The stocks shall however be deemed to be in the custody of the ex-licensee who shall make arrangements and shall be responsible for their safe custody. The stocks shall be sold with the permission of the Licensing Authority to other Licensees.(3)The licensee shall not however be allowed to receive fresh stock after his licence expires or is suspended, cancelled or withdrawn. The permission to sell the stock to other licensee shall be subject to the condition that all sums due to the Government are paid :Provided that where the stock does not exceed 5 (five litres) the Licensing Authority may dispose of the stock in any manner he thinks fit :Provided further that where the licensing authority is of the opinion that the stock is not fit for use, it shall be competent for the licensing authority to destroy such stock and the licensee shall not be entitled to any compensation. However, the licensing authority shall; before taking a decision to destroy the stock, issue a show cause notice to the licensee intimating as to why the stock should not be destroyed and examine the explanation of the licensee, if any, to such show cause notice.
