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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(2)(b) in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017

(b)The application in Form-1B shall be submitted by the applicant for each bar separately in an envelope addressed to the license issuing authority on or before the last date and time notified for receipt of such applications along with the following:
(i)A Challan for Rs.2,00,000/- towards non-refundable application fee.
(ii)Two recent passport size photographs.
(iii)Self attested Photostat copies of PAN Card & Aadhar Card
(iv)Two years Income Tax/VAT returns.
(v)Demand Draft for an amount of Rs.3,00,000/- (Rupees Three lakhs only) towards earnest money deposit drawn in favour of the License issuing Authority to be adjusted against the licence fee/non-refundable registration charge payable if Bar licence is granted on selection of the applicant or returned if the same is not granted or refused due to any reason.
(vi)Copy of plan of the proposed premises.
(vii)If the proposed premises is rented, copy of consent letter of the owner for establishment of bar.
(viii)A copy of Trade License containing the details of hotel/restaurant etc., licensed by the competent local authority to serve food.