Section 27(2) in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
(2)[ The holder of license in Form A-4 may be permitted to have a permit room in Form A-4 (B) located in a place whose population is 5,000 and above.Provided that no such permit room will be granted in Municipal Corporations and within a belt area of 5 KMs from the periphery of such Municipal Corporations, Municipalities and within a belt area of 2 KMs from the periphery of such Municipalities and in notified Tourism Centers.Provided further that the premises selected for permit room must be adjacent to the existing A4 Licenced premises and it must have a minimum plinth area of 10 Sq. Mts with facilities of sanitary such as wash basin, water closet and drinking water.Provided also that the selected premises is at least [1010 meters away] [Added as above as per G.O.Ms No. 103 Rev. (Ex-II), dated 30.1.2006.] from the places of public worship, education institutions, high ways and hospitals"]
