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State of Andhra Pradesh - Section

Section 50 in Andhra Pradesh Excise (Grant of License of selling by Bar and conditions of licence) Rules, 2005

50. Removal of difficulties.

- If there is any doubt or dispute regarding the application or interpretation of any of these rules, the decision of the Commissioner thereon shall be final.The Schedule(See Rule 10)[***] [Omitted 'Licence Fee' by Notification No. G.O.Ms. No. 868, dated 21.6.2007 (w.e.f. 24.5.2005).]
Privilege at Bar for the sale of Indian MadeForeign Liquor and Foreign Liquor to be consumed on the licensedpremises.   (a) Rs.7,50,000/-(Rupees Seven Lakhs fifty thousand only), per year in placeswhere the population of the Village/ town/ city does not exceed10,000.(b) Rs.9,50,000/-(Rupees Nine lakh fifty thousand only) per year in places wherethe population of the village/town/city is above 10,000 but doesnot exceed 50,000(c) Rs.14,00,000/-(Rupees Fourteen Lakhs only) per year in places where thepopulation of the village/town/ city is above 50,000 but does notexceed 3,00,000.(d) Rs.16,00,,000(Rupees Sixteen Lakhs only) per year in places where thepopulation of the village/town/ city is above 3,00,000 but doesnot exceed 7,00,000 and(e) Rs.18,000,000/-(Rupees Eighteen Lakhs only) per year in places where thepopulation of the village/ town/ city is above 7,00,000.Provided that thelicense fee in respect of Bar situated within a belt of 5 Kmsfrom the periphery of Municipal Corporation measured in astraight line on the horizontal plane shall also be at the rateof license fee of Bar situated within the limits of MunicipalCorporations;Provided further thatthe license fee in respect of Bar situated within a belt of 2 Kmfrom the periphery of Municipalities, and Notified areas measuredin a straight line on the horizontal plane shall also be at therate of license fee of Bar situated within the limits of suchMunicipalities and Notified areas.Provided also where Bar falls within the beltarea of a Municipal Corporation as well as a Municipality andNotified area the license fee payable shall be the fee applicableto the Bar situated in the belt area of the Corporation.
Form -1A(See Rule- 5 )(Affix Court fee stamp of Rs.2/-)(Application for prior clearance for grant of Licence by Bar)
1. Name of the Applicant  
2. Full residential address  
3. Details of company or partnership firm withregistration particulars.  
4. Details of Hotel / Restaurant etc., licenceissued by competent Local authority  
5. Details of plinth area of the premises to belicensed and its location.  
6. Details of any other licenses held by him.  
7. Date on which he is likely to commence business.  
8. Details of challan.  
I hereby declare that the particulars given above are true to the best of my knowledge and belief. If at a later stage any of the facts are found to be false the licence may be cancelled and I may be prosecuted as per the Andhra Pradesh Excise Act 1968.or the Rules thereunder.I hereby, undertake to abide by the rules and licence conditions prescribed under per the Andhra Pradesh Excise Act 1968.Signature of the ApplicantForm-2a(See Rule -5)(Prior clearance for grant of licence by Bar)
Cr.No. Date
Sri ___________________s/o ____________r/o ______holder of a trade licence for the year _________issued by _____________local authority/ Municipalitty/ MunicipalCorporation in the name and style of M/s_________________ Area/ Locality_____________ at D.No.________________Town/ City__________________ is granted prior clearance for grant of licence for selling by Bar. The prior clearance is valid for 45 days from the date of issue.The grant of prior clearance shall not confer any right on the applicant for grant of licence in Form-2B. The holder shall apply separately for grant of privilege to the Prohibition and Excise Superintendent concerned, fulfilling the requirements under the rules. The holder shall not claim for any compensation or loss in the event of not granting licence.Commissioner of Prohibition and ExciseToSri _____________________________Copy to the Deputy Commissioner of Prohibition & Excise________________Copy to the Prohibition and Excise Superintendent_________________Form -1B(See Rule- 5 )(Affix Court fee stamp of Rs.2/-)(Application for licence by Bar)
1. Name of the Applicant  
2. Full residential address  
3. Details of prior clearance.  
4. Details of company or partnership firm withregistration particulars.  
5. Details of Hotel / Restaurant etc., licenceissued by competent Local authority  
6. Details of premises to be licensed  
7. His capacity to invest annually,  
8. Solvency of the applicant,  
9. His experience in this business, if any  
10. Details of any other licences held by him  
11. Date on which he can commence business  
12. Details of Challan  
I hereby declare that the particulars given above are true to the best of my knowledge and belief. If at a later stage any of the facts are found to be false the licence may be cancelled and I may be prosecuted as per the Andhra Pradesh Excise Act 1968.or the Rules thereunder.I hereby, undertake to abide by the rules and licence conditions prescribed under per the Andhra Pradesh Excise Act 1968.Signature of the ApplicantForm - 2B(See Rule -4)(Licence for the sale of Indian Made Foreign Liquor/ Foreign Liquor by bar to be consumed on the premises)I, __________________Prohibition and Excise Superintendent_____ in consideration of the payment of a fee of Rs._____(Rs.______only), the receipt of which is hereby acknowledged and hereby licence you_____ to sell all kinds of Indian Made Foreign Liquor and Foreign Liquor on the premises _________ bearing No._____the details of which area as follows:-Boundaries