Section 17 in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017
17. Sale permitted at the licensed premises only.
(1)The licensee shall sell the liquor only at the premises specified in the licence.(2)No change or alteration of the licensed premises shall be made during the licence period without the prior approval of the Deputy Commissioner of Prohibition and Excise."Provided that such change or alteration may be permitted for valid reasons by the Deputy Commissioner subject to payment of an alteration fee of Rs. 1,00,000/-"(3)No shifting of the licensed premises shall ordinarily be permitted during the licence period from one location to another. However, shifting of the licenced premises may be considered by the Commissioner of Prohibition. & Excise for valid reasons within the same Nagar Panchayat, Municipality including its 2KM belt area from the periphery or Municipal Corporation including its 5KM belt area from the periphery, as the case may be, subject to payment of 1% of the nonrefundable registration charge and license fee or Rs.25,000/-, whichever is higher, as shifting fee and on production of trade license granted by the local authority concerned.
