Section 6(6) in Andhra Pradesh Distillery (Manufacture of Indian made Foreign Liquor other than Beer and Wine) Rules, 2006
(6)In case the licensee fails to construct or expand and work the manufactory before expiry of two years from the date of grant of letter of intent, the new licence or the expansion sanctioned under sub-rule 4(a) or 4(c) as the case may be shall be liable for cancellation without compensation for any damage.
