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State of Andhra Pradesh - Section
Section 48 in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005
48. 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 thereon shall be final.The Schedule(See Rale 11)| SI.No. | Category of Licence | Licence Fee |
| (1) | (2) | (3) |
| 1. | In house license in Form TD-1 for the sale ofall kinds of Indian Liquor and Foreign liquor to be consumed inthe Guest house run by the Andhra Pradesh Tourism DevelopmentCorporation Limited. | (a) Rs. 3,00,000/-(Rupees Three Lakhs) per year in places where the population ofRevenue village and its hamlets/ Municipality/MunicipalCorporation does not exceed 3,00,000.(b) Rs. 6,00,000/- (Rupees Six Lakhs) per yearin places where the population of the Revenue village and itshamlets/ Municipality/Municipal Corporation is above 3,00,000. |
| 2. | In house Beer Pub license in Form TD-2 for thesale of Beer to be consumed in the Guest house run by the AndhraPradesh Tourism Development Corporation Limited. | Rs. 2,00,000/- (Rupees Two Lakhs) per year. |
| 3. | In house Club licence in form C-1 for the saleof all kinds of Indian Liquor and Foreign Liquor to the membersof the Club to be consumed on the premises of the Club. | (a) Rs. 3.00.000/-(Rupees Three lakhs) per year in places where the population ofthe Revenue village and its hamlets/ Municipality/MunicipalCorporation does not exceed 3,00,000.(b) Rs. 6,00,000/-(Rupees Six lakhs) per year in places where the population of theRevenue village and its hamlets/ Municipality/MunicipalCorporation is above 3,00,000.Provided that-(i) the license feein respect of clubs situated within a belt area of 5 kms. fromthe periphery of Municipal Corporation shall be at the rate oflicense fee of clubs situated within the limits of such MunicipalCorporation; and(ii) the license feein respect of clubs situated within a belt area of 2 km. from theperiphery of Municipalities and Notified areas shall be at rateand Notified areas shall be at rate of license fee of clubssituated within the limits of such Municipalities and notifiedareas.Provided further thatin respect of licenses granted in favour of Service Clubsattached to public institutions and Professional Associationswhere membership is restricted and the consumption does notexceed 3000 Quarts of IML and 10,000 bottles of Beer per year inthe lease year for which license is granted, the license feeshall be Rs. 62,500/- (Rupees Sixty two thousand five hundredonly) per year.Provided further that where a Club falls withinthe belt area of a Corporation as well as Municipality andNotified area, the license fee payable shall be the feeapplicable to the clubs situated in the belt area of theCorporation. |
| 4. | in house consumption in Military Canteens (inForm CS-1) for the sale of all kinds of Indian liquor and Foreignliquor to be consumed in the premises of Military Canteen. | (a) Rs. 1,000/- peryear in places where the population of the Revenue village andits hamlets/Municipality/ Municipal Corporation does not exceed10,000 population of the Revenue village and its hamlets/Municipality/Municipal Corporation is above 10.000 but does notexceed 50,000/-(b) [Not Given](c) Rs. 2,000/- peryear in places where the population of the Revenue village andits hamles/Municipality/ Municipal Corporation is above 50,000but does not exceed 3,00,000; and(d) Rs. 2,500/- peryear in places where the population of the Revenue village andits hamlets/Municipality/ Municipal Corporation is above3,00,000.Provided that thelicence fee in respect of Military Canteen within a belt area of5 k.Ms. from the periphery of Municipal Corporations shall alsobe at the rate of licence fee of Military Canteen situated withinthe limits of aforesaid Corporations;Provided further thatthe licence fee in respect of Military Canteen situated within 2K.M. belt from the periphery of Municipalities and Notified areasshall also be at the rate of licence fee of Military Canteenssituated within the limits of such Municipalities and Notifiedareas.Provided further that where a Military canteenfalls within the belt area of a Corporation as well asMunicipality and Notified area, the license fee payable shall bethe fee applicable to the Military canteen situated in the beltarea of the Corporation. |
| 5. | Event Permit in Form EP-1 for sale andconsumption of all kinds of Indian liquor and Foreign liquor tobe consumed in the licensed premises. | (a) Rs. 1,875/ -(Rupees one thousand and eight hundred and seventy five only) pereach day in places where the population of the Revenue villageand its hamlets/Municipality/Municipal Corporation does notexceed 10,000;(b) Rs. 2,500/-(Rupees two thousand and five hundred only) per each day in'places where the population of the Revenue village and itshamlets/ Municipality/Municipal Corporation is above 10,000 butdoes not exceed 50,000.(c) Rs. 3,000/-(Rupees three thousand only) per each day in places where thepopulation of the Revenue village and itshamlets/Municipality/Municipal Corporation is above 50,000 butdoe s not exceed 3,00,000;(d) Rs. 4,000/-(Rupees four thousand only) per each day in places where t hepopulation of the Revenue village ai id itshamlets/Municipality/Municipal Corporation is above 3,00,000 butnot exceed 7,00,000, and(e) Rs. 4,800/-(Rupees four thousand and eight hundred only) per each day inplaces where the population of the Revenue village and itshamlets, Municipality/Municipal Corporation is above 7,00,000.(f) For all clubs having C-l license the feeshall be Rs. 2,000/- (Rupees Two thousand) per each day. |
| 6. | In house sale in Military Canteen (License inForm CS-2) for the sale of all kinds of Indian Liquor and Foreignliquor not to be consumed on the premises | (a) Rs. 1,000/'-(Rupees one thousand) per year in palaces where the population ofthe Revenue village and its hamlets/ Municipality/MunicipalCorporation does not exceed 10,000.(b) Rs. 1,500/-(Rupees fifteen hundred) per year in pi aces where the populationof the Revenue village and its hamlets/ Municipality /MunicipalCorporation is above 10,(500 but does not exceed 50.000.(c) Rs. 2,000/-(Rupees two thousand only) per year in places where thepopulation of the Revenue village and itshamlets/Municipality/Municipal Corporation is above 50,000 butdoes not exceed 3,00,000.(d) Rs. 2,500/-(Rupees two thousand and five hundred only) per year in placeswhere the population of the Revenue village and its hamlets/Municipality/Municipal Corporation is above 3,00,000.Provided that thelicence fee in respect of Military Canteen (Retail) situatedwithin a belt of 4 k.ms. from the periphery of MunicipalCorporations shall also be at the rate of licence fee of MilitaryCanteen situated within the limits of aforesaid corporations.Provided further thatthe licence fee in respect of Military Canteen (Retail) situatedwithin a belt of 1 k.m. from the periphery of Municipalities andNotified areas shall also be at the rate of licence fee ofMilitary Canteens situated within the limits of suchMunicipalities and Notified areas.Provided also where a Military Canteen fallswithin the belt area of a Corporation as well as Municipalitiesand Notified area the licence fee payable shall be the feeapplicable to the Military Canteens situated in the belt area ofthe Corporation. |
| 7. | Canteen Stores (In house Storage and supply)Licence (in Form CS-3) for the sale of all kinds of Indian liquorand Foreign liquor not to be consumed on the premises. | Rs. 30,000/- peryear irrespective of the population of the places where theCanteen is located. |
| 8. | Airport transit lounge Licence (in Form AL-1)for possession and sale of Foreign liquor and Beer to theInternational Air Passengers. Rs. 30,000/- per year irrespectiveof the population of the places where the Canteen is located. | No fee |