Section 9 in Andhra Pradesh Excise (Grant of licence of selling by Shop and conditions of licence) Rules, 2019
9. Selection of Premises.
(1)"Subject to the approval of the Commissioner of Prohibition & Excise, the Licence holder shall select suitable premises for sale of IMFL and FL within the Municipal Corporation, Municipality, Nagar Panchayat or Village, as the case may be. It shall be at least 100 meters away from the places of Public worship, Educational Institutions and Hospitals."(2)"No Shop for the sale of liquor shall be (i) visible from a National or State Highway, (ii) directly accessible from a National or State Highway and (iii) situated within a distance of 500 Mts. of the outer edge of the National or State Highway or of a service lane along the Highway".Provided that in case of areas comprised in local bodies with a population of 20,000 or less, the distance shall be 220 meters.Provided further that the restrictions in sub-rule (2) shall not apply to the Shops established within Municipal areas.(3)No signages and advertisements of the availability of liquor shall be permitted both on National and State Highways.Explanation : - For the purpose of this rule:(a)"Place of public worship" means a temple registered with the Endowment Department, Mosque registered with Wakf Board and Church established and managed by a registered Christian Organisation / Society and includes such other religious institutions, as the State Government may by order specify in this behalf;(b)"Educational Institution" means any Primary school, Middle School and High School recognized by the State Government or Central Government, Junior College or any College affiliated to any University established by law;(c)"High Way" means National Highway or State Highway as notified by the competent authority;(d)"Hospital" means any hospital which is managed or owned by a local authority, State Government or Central Government or any private hospital and having a provision of at least thirty (30) beds.(4)The distances referred above shall be measured from the mid-point of the entrance of the Licensed premises along the nearest path by which a pedestrian would ordinarily reach the mid-point of the nearest gate of the institution or a place of public worship, if there is a compound wall and if there is no compound wall to the mid-point of the nearest entrance of the Institution/ Place of public worship.(5)The boundaries of the premises shall be indicated in the licence.(6)There shall be a single door for entry and exit for the licensed Shop and sales shall be conducted without giving entry to the customers inside the premises.
