Section 23 in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012
23. [ Period of the licence and commencement of business. [Substituted by Notification G.O.Ms.No. 123, dated 27.3.2017 (w.e.f. 18.6.2012)]
(1)Every licence shall ordinarily be I valid for two years commencing from 1st April or 1st July of year of selection, as the I case may be.Provided that a licence granted after 1st April of the licence period shall be valid for the remaining part of the licence period only.Provided further that a licence granted for a part of a licence period shall be for such period as may be specified by the licensing authority.Provided also that every licence holder shall commence his business from 1st April or 1st July, as the case may be, of the licence period or such other date as may be specified in the licence and shall keep the licensed premises open every day during the hours fixed till the expiry of the term of licence with sufficient stock of liquor unless the closure of the Licensed premises is ordered by the competent authority for the period specified].
