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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(1)(n) in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005

(n)"Proportionate Licensee Fee" means licensee fee calculated proportionately to the whole months of the licence period. Provided that a part of a month shall be reckoned as a whole month. (o) "Transport Permit" means a permit issued by the competent officer for transport of IL&FL from the A.P.B.C.L. or CSD depot to the licensed premises as the case may be.