Section 60 in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
60. 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 of Proh. & Excise, thereon shall be final.FORM A-1(See Rule 6(i))DeclarationI......................s/o.......................age ( ) years.R/o..........village/Town/Mandal ............................... District do hereby agree that if the lease for sale of Indian Liquor and Foreign Liquor by 'shop' is granted in my favour during the auction. I shall remit a sum equal to 1 /3rd of the lease amount for the 'shop' immediately on the acceptance of my tender.
