Section 8 in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017
8. Procedure for selection of applicants for grant of license in Form-2B.
(1)Where it is proposed to grant license to sell Indian Made Foreign Liquor & Foreign Liquor by bar in Form-2B, the license issuing authority may call for applications for grant of licenses in the Nagar Panchayats, Municipalities including the belt areas of 2 KM from the periphery of such Municipalities and Municipal Corporations including the belt area of 5 KM from the periphery of such Municipal Corporations, as approved by the Commissioner of Prohibition & Excise by issuing a notification in the district gazette at least 5 days in advance of the date of selection containing the following particulars, namely: -(a)Serial number and name of the Nagar Panchayat / Municipality / Municipal Corporation in which the bar will be established.(b)The place of selection with time and date.(c)The Last date, time and place for receipt of applications.(d)The period of license, non-refundable application fee, nonrefundable registration charge and license fee.(e)Procedure of online enrolment by the applicant(s) for registration.(f)Any other relevant matter.(2)Submission of applications for enrolment for registration and selection for grant of license:-(a)(i)The applicant shall enroll through online for registration with the license issuing authority by filling application in Form-E1 for participating in the selection process of Bar.(ii)After enrolment as laid down in the sub-Rule 2(a)(i), the applicant shall obtain Form-1B, and Entry Pass in Form-EB1, both system-generated, for each bar separately for onward submission to the license issuing authority as laid down under these Rules.(b)The application in Form-1B shall be submitted by the applicant for each bar separately in an envelope addressed to the license issuing authority on or before the last date and time notified for receipt of such applications along with the following:(i)A Challan for Rs.2,00,000/- towards non-refundable application fee.(ii)Two recent passport size photographs.(iii)Self attested Photostat copies of PAN Card & Aadhar Card(iv)Two years Income Tax/VAT returns.(v)Demand Draft for an amount of Rs.3,00,000/- (Rupees Three lakhs only) towards earnest money deposit drawn in favour of the License issuing Authority to be adjusted against the licence fee/non-refundable registration charge payable if Bar licence is granted on selection of the applicant or returned if the same is not granted or refused due to any reason.(vi)Copy of plan of the proposed premises.(vii)If the proposed premises is rented, copy of consent letter of the owner for establishment of bar.(viii)A copy of Trade License containing the details of hotel/restaurant etc., licensed by the competent local authority to serve food.(3)Applications not accompanied by the relevant documents/ enclosures specified in sub-rule (2) shall be forthwith rejected by the license issuing authority with the approval of the District Collector.(4)Every application shall be taken into consideration if it is presented on or before the prescribed date and time and no application shall be received after the prescribed date and time notified by the license issuing authority.(5)Entry Pass in Form-EB1 shall be issued to the applicant if the application is accepted by the license issuing authority and no person other than the officers on duty and persons duly authorized by the selection authority shall enter the place of selection without presenting Entry Pass.(6)The selection process shall be taken up at the place, time and date notified in the presence of the applicants who are available at the time of selection.Provided that if the District Collector considers that the selection process should be postponed to a future date/time or shifted to a different venue for any reason, he may do so by recording the reasons there for and after notifying the same to the applicants.(7)The selection process shall be taken up bar-wise as notified in the District Gazette.Provided that the Commissioner of Prohibition & Excise may for reason(s) to be recorded in writing, withdraw any bar from the selection process before the same is commenced.(8)At the commencement of the selection process, the selection authority shall first announce the number and names of applicants who have filed applications for that particular bar.(9)Where there is only one application for the bar notified, if the license issuing authority is satisfied that the applicant is eligible for grant of license, he shall declare the applicant as selected for grant of license.(10)(a)Where there are two or more applications for a bar notified, the selection among the eligible applicants for grant of license shall be by drawl of LOT by the District Collector, who shall be the selection authority to conduct the process of selection of applicants for grant of license.(b)The drawl of LOT as provided in sub-Rule (a) may be either manual or through a computer as may be decided by the Commissioner of Prohibition. & Excise.(11)The selected applicant shall follow the procedure prescribed under these Rules to obtain the license.(12)In case the selected applicant fails to obtain the license within (45) days of such selection, the earnest money deposit submitted along with the application in the form of demand draft shall stand forfeited to the Government.
