Section 5(6) in Andhra Pradesh Brewery Rules, 2006
(6)In case the licensee fails to construct or expand and work the brewery before expiry of two and half years from the date of grant of letter of intent, the new licence or the expansion sanctioned under Sub-rule (4) (a) of (4) (c) as the case may be shall be liable for cancellation without compensation for any damage or loss.
