Section 5 in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005
5. Application for licence and procedure for grant of Licence.
(1)The application for the grant of a licence shall be in Form IHA-1 for Licenses in Forms TD-1, TD-2, CS-1. CS-2, CS-3, AL-1 and EP-1 and in Form IHA-2 for licence in Form C-l respectively and may be submitted to the Prohibition and Excise Superintendent of the district where the applicant's premises is to be licensed or other authority competent to grant licence.(2)The Prohibition and Excise Superintendent, after making such enquiry as he may think necessary, to ascertain the bona fides of the applicant and verifying the particulars furnished in the application grant the licence if he is competent to grant. In case he is not competent to grant the licence applied for, examine the suitability of the premises for granting License and forward the same to the Commissioner of Prohibition and Excise along with his report through the Dy. Commissioner of Prohibition and Excise.(3)The Commissioner of Prohibition and Excise may grant the licence after causing such enquiry as he may deem fit.(4)The applicant before issue of the licence shall execute a counter part agreement in Form CG-1 on the Stamp paper of requisite value as per provisions of the Indian Stamp Act, 1899.
