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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(3) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(3)The annual licence fee shall be fixed by the Commissioner basing on the production capacity in accordance with the licence fee structure prescribed here under.
Annual Production Capacity Annual Licence Fee
1. Upto 20 lakh Bls:-2. For every additional 10 lakh Bis or part there of:- Rs. 4,00,000/-Rs. 1,00,000/-
Provided that the production capacity fixed shall not be reduced under any circumstances:Provided further that in case of new licence granted under Rule 9(4) (a), the licensee commences manufacture from such date specified therein and the licence fee shall be as prescribed in sub-rule (3) proportionately on the production capacity for the remaining period of the licence:Provided also that in case of expansion as granted under Rule 9(4)(c) the licensee commences manufacture from the expanded production capacity from such date as specified therein and the license fee shall be paid proportionately as prescribed under sub-rule (3) on such expanded capacity for the remaining period of licence.