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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(4)(b) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(b)The licence for a new Distillery shall be Rs. 20,000/- per annum till the commencement of production or expiry of two years period from the issue of Letter of Intent which never is earlier.