Section 21 in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
21. Sale by outlets of A.P.B.C.L and the Distillery/Brewery licence holders.
(1)The auctioning authority with the approval of the commissioner of Proh.& Excise may permit the APBCL [or a holder of a Distillery Brewery licence under the Act] [Added as per G.O.Ms.No.598,Rev (Ex-II),date 26.5.2006.] or a holder of distillery /brewery licence under the Act to open outlets for the sale of IMFL and FL in such areas/localities where privilege of sale by shop could not be disposed off in the auction or when a lease already granted is cancelled and the same could not be re-auctioned for any reasons.(2)The Commissioner of Proh.& Excise may permit the APBCL [or a holder of a Distillery Brewery licence under the Act] [Added as per G.O.Ms.No.598,Rev (Ex-II),date 26.5.2006.] or a holder of a Distillery/Brewery licence under the Act to open the outlets for the sale of IMFL and FL in any where in the state whenever he deems necessary in public interest.
