Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12(8)] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(8)(c) in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012

(c)Where there is only one application for a shop, if the licensing authority is satisfied that the applicant is eligible for grant of licence and that the statutory requirements have been fulfilled, he shall collect the licence fees in the manner provided there for and grant the licence or if not so satisfied, reject the application after recording the reasons there for.