Section 5(2) in Andhra Pradesh Excise (Grant of License of selling by Bar and conditions of licence) Rules, 2005
(2)The Commissioner having due regard to requirement and other factors as he deems fit, may grant a prior clearance in Form -2A to such of the applicants covered under sub-rule (1).Provided that the grant of prior clearance shall not confer any right on the applicant for grant of licence in Form -2B. The holder shall not claim for any compensation or loss incase licence in Form -2B is not granted.
