Section 29A in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
29A. [ Godown licence for storage of I.M.F./IL in Form A4 (G). [Substituted as per G.O.Ms.No.598, Rev(Ex-II), dated 26.5.2006.]
- (i) The holder of the Licence in Form A4 may apply in Form A-4 (AG) to obtain a godown licence for storage of Indian Made Foreign Liquor/Foreign Liquor in Form A-4G to the concerned Prohibition and Excise Superintendent.(ii)The godown shall be located in a revenue village Municipality/ Municipal Corporation limits where the A-4 shop is located.(iii)The licence shall remove or transfer any stock of I.MFL/Foreign Liquor from the godown to the A-4 shop for sale under valid transport permit issued by the Proh. & Excise Officer of the Prohibition and Excise Station having jurisdiction.(iv)The license shall not sell or allow consumption in the licensed premises of the godown.(v)The licensee shall not display the sign board or I.MFL in the licensed premises.(vi)The Licence fee for the lease period for issue of Godown licence is Rs. 1,00,000/-][Provided that a Godown licence may be obtained for any period during the lease period and the licence fee for Godown licence may be paid proportionately for such period and a part of the month shall be reckoned as whole month".] [As amended in G.O.Ms.No 629 Rev. (Ex-II) Daptt) dated 01-05-2008.]
