Section 13(2) in Andhra Pradesh Excise (Grant of License of selling by Bar and conditions of licence) Rules, 2005
(2)(a)No change or alteration of the licensed premises shall be made during the licence period without the prior approval of the Deputy Commissioner.(b)Extension of the licensed premises by adding contiguous enclosures to the existing permitted enclosures for consumption may be permitted for valid reasons by the Deputy Commissioner subject to payment of an extension fee of Rs.10,000/-.(c)Extension of the licensed premises by adding separate enclosures having no contiguity with the existing permitted enclosures may be permitted for valid reasons by the Deputy Commissioner subject to payment of additional licence fee@ 10% of licence fee for each such separate enclosures and on payment of extension fee of Rs. 10,000/-.
