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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(3) in Andhra Pradesh Excise (Grant of licence to sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules 2007

(3)Formalities to be completed by Tappers Co-operative Society or Tapper under " Tree for Tappers' Scheme". - where a toddy shop is allotted to a Tappers Co-operative Society, the Society shall pay 10% of the annual rental as earnest money together with one month rental, on or before the date prescribed for completion of formalities. After paying the above amounts, the society shall execute a counterpart agreement, in conformity with the tenor of licence in form. TS-2 on a stamp paper of the requisite value as per the provisions of the Indian Stamp Act 1899;Provided that in the case of Tree for tapper scheme the tapper shall pay only one month rental in advance to get a licence.