Section 11(1) in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005
(1)The annual licence fee for each of the licences except "Event permit" mentioned in Rule 4, shall be as amended, from time to time, at the rates as shown in the schedule appended to these rules. The annual licence fee shall be paid before the commencement of the lease year to which it relates in one lump sum".Provided that in the case of an "Event permit" the fee shall be paid in one lumpsum at the rates as specified.
