Section 23 in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
23. Commencement of lease.
- The lease for the sale of Indian Made Foreign Liquor and Foreign Liquor granted to the auction purchaser shall not take effect until he obtains a licence from the Prohibition and Excise Superintendent. It shall be the responsibility of the auction purchaser to execute the counter part agreement referred to in rule 22 and also complete other formalities contemplated in Rules 17, 18 and 10 within the time specified and obtain a licence in respect thereof, if the auction purchaser fails to do so the said lease shall stand cancelled.
