Section 12(8) in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012
(8)(a)The selection process shall be taken up shop-wise, as notified in the District Gazette.Provided that the Commissioner may, for sufficient reason(s) to be recorded in writing, withdraw any shop from the selection process before the same is commenced(b)At the commencement of the selection process the licensing authority shall first announce the names of persons and the number of persons who have filed applications for a particular shop.(c)Where there is only one application for a shop, if the licensing authority is satisfied that the applicant is eligible for grant of licence and that the statutory requirements have been fulfilled, he shall collect the licence fees in the manner provided there for and grant the licence or if not so satisfied, reject the application after recording the reasons there for.(d)Where there are more than one application for a Notified shop, the selection among the eligible applicants for grant of licence shall be by drawal of LOT by the Collector, irrespective of the presence of the applicants.(dd)The Collector, after selecting the applicant in respect of a Shop, may continue drawl of lots and select one more applicant from among the remaining applicants as reserve applicant, who may, subject to the provisions of these rules, be allotted the A4 shop, in case the applicant selected first fails to comply with the conditions laid down in these rules on the day of drawl of lots or subsequently.(e)In case the selected applicant is not willing to take the licence, the earnest money deposit submitted alongwith the application in the form of Demand Draft shall stand forfeited to the Government.(f)The successful applicant shall sign his name or affix his thumb impression against the relevant entry in the register maintained for the purpose.(g)Where the successful applicant is not available at the place of selection, and fails to comply with the provisions laid down in these Rules, the earnest money deposit submitted alongwith the application in the form of Demand Draft shall be forfeited to the Government.
