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State of Andhra Pradesh - Section

Section 8 in Andhra Pradesh Brewery Rules, 2006

8. Renewal of Licence.

(1)Licence granted under these rules shall come into effect from such date as specified therein.
(2)Licence shall ordinarily be for a period of one year.
(3)The licensee shall get his licence renewed before the commencement of the Licence year, by paying the licence fee as prescribed in Rule 7, other wise he is either eligible to go into production nor permitted to transact any business.
(4)If the licensee fails to apply for renewal by paying the specified fee before the commencement of the licence year, he shall pay the licence fee along with late fee specified below for renewal of his licence.
Period Late fee
(1) Within six months from the date of commencement of licenceyear 5% of the Annual Licence Fee
(2) After six months from the date of commencement of Licenceyear. 10% of the Annual Licence Fee.
Provided, if the licensee does not apply for renewal of licence within the licence year, he shall pay the annual licence fee for the entire period for which he does not have his licence renewed along with the late fee as specified above, subject to the condition laid down in sub-rule (7) of this Rule.
(5)Every application for renewal of licence under these rules shall bear a court fee stamp of requisite value as specified in the Indian Stamp Act and shall be addressed to the Commissioner.
(6)Where the Commissioner is satisfied that the licensee has fulfilled the conditions specified for renewal and that the manufacturing facilities on ground are not modified in any manner in deviation of the provisions of previous licence, he may renew the licence.
(7)The right of the licensee to get his licence renewed stands forfeited if the licence is not renewed continuously for a period of 3 years.