Section 3(1) in Andhra Pradesh Excise (Grant of License of selling by Bar and conditions of licence) Rules, 2005
(1)In these rules unless the context, otherwise requires:-(a)"Act" means the Andhra Pradesh Excise Act, 1968,(b)"Bar" means the privilege granted under this Act to an establishment where food is served, for sale of Indian Made Foreign Liquor and Foreign Liquor, in loose for consumption on the licensed premises.(c)"Dry day" means a day on which no liquor shall be served in the licensed premises;(d)"Excise Adhesive Label" means the label designed and approved by, printed and supplied by under the supervision and control of the Commissioner of Prohibition and Excise, from time to time in different forms for the purpose of its affixture to sealed bottles of different varieties and sizes containing liquor.(e)"Foreign liquor" includes every liquor imported into India other than Indian Made Foreign Liquor,(f)"Form" means a form appended to these rules,(g)Highway" means a national Highway or a State Highway but shall not include the part of the National Highway or State Highway which passes within the limits of a Municipal corporation, Municipality or the Gouthan in any village or panchayat area;(h)"Indian Made Foreign Liquor" means liquor produced, manufactured or compounded in India after the manner of Gin, Brandy, Whisky or Rum imported from Foreign Countries and includes, Wine, Beer, Milk punch and other liquors consisting of or containing any such spirits but does not include Foreign liquor".(i)"Licence" means licence granted under these rules;(j)"Licensee" means holder of such licence;(k)[ "Licence Fee" means annual licence fee as notified by the Government from time to time and includes proportionate licence fee.] [Substituted by Notification No. G.O.Ms. No. 868, dated 21.6.2007 (w.e.f. 24.5.2005).](l)"Licence period " means a period of 12 months beginning from the 1st July of the year and ending with 30th of June of the succeeding year or part thereof.(m)"Population" means the figure of population as officially published in the latest census.(n)"Omitted".(o)"Proportionate License Fee" for the purpose of collection of Licence Fee means Licence fee calculated proportionately to one quarter of the Licence Fee.Provided that a part of a quarter shall be reckoned as a whole quarter.(p)"Transport Permit" means a permit issued by the competent officer for transport of IL & FL from the A.P.B.C.L. depot to the licensed premises.
