Section 25 in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
25. [ Period of the lease and commencement of business. [Substituted as per G.O.Ms.No.598, Rev(Ex-II), dated 26.5.2006.]
(1)Every lease shall, ordinarily, be valid for two years commencing from 1st July of the 1st year of the lease period.Provided that the lease granted after 1st July of the 1st year of the lease period, shall be valid for the remaining part of the lease period. Provided further that a lease granted for a part of a lease period shall be for such period as may be specified by the auctioning authority.Provided further that every lease holder shall commence his business from 1st July of the 1st year of the lease period or such other date as may be specified in the licence and shall keep the licensed premises open every day during the hours fixed till the expiry of the terms of the lease, with sufficient stock of liquor unless the closure of the licensed premises is ordered by the competent authority for the period specified.]
