Section 11 in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005
11. License Fee.
(1)The annual licence fee for each of the licences except "Event permit" mentioned in Rule 4, shall be as amended, from time to time, at the rates as shown in the schedule appended to these rules. The annual licence fee shall be paid before the commencement of the lease year to which it relates in one lump sum".Provided that in the case of an "Event permit" the fee shall be paid in one lumpsum at the rates as specified.(2)In case a licence is refused, the fee paid shall be refunded.(3)The licence fee shall be paid into the concerned Government Treasury in the District in which the licensed premises is located.(4)If a licence is surrendered in the middle of the licence period the Licence fee paid shall be forfeited to the Government.(5)Where a licence stands cancelled or suspended for any violation of the rules and conditions of licence, the Commissioner of Prohibition and Excise may order forfeiture of the License fee in full.
