Section 14(5) in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017
(5)The annual non-refundable registration charge and licence fee in respect of licenses granted during the currency of the licence period shall be on the following scales:-(I)Licence granted between 1st July and 30th September: Full annual non-refundable registration charge and licence fee for each of the five years.(II)Licence granted between 1st October and 31st December: 3/4 of the annual non-refundable registration charge and 3/4 of the annual licence fee for the first year and full annual non-refundable registration charge and license fee for each of the remaining four years.(III)Licence granted between 1st January and 31st March: 1/2 of the annual non-refundable registration charge and 1/2 of the annual licence fee for the first year and full annual nonrefundable registration charge and license fee for each of the remaining four years.(IV)Licence granted between 1st April and 30th June: 1/4 of the annual non-refundable registration charge and 1/4 of the annual licence fee for the first year and full annual non - refundable registration charge and license fee for each of the four years.Provided that if the license is granted after 1st july, the non-refundable registration charge and license fee as applicable for the first year shall be remitted before the issue of the license and the 2nd, 3rd, 4th, and 5th installments of nonrefundable registration charge and license fee shall be remitted as laid down under sub-rule (4) (b) (c) (d) and (e).
