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State of Andhra Pradesh - Section

Section 15 in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012

15. [ Selected applicant shall obtain licence. [Substituted by Notification G.O.Ms.No. 112, dated 22.3.2017 (w.e.f. 18.6.2012)]

- The selected applicant shall submit application in Form A-4(A) for grant of license for permit room under sub-rule (2) of Rule 25 and shall obtain license in Form A-4 after fulfilling the required formalities and satisfying the rules in respect of the premises where the shop will be located].