Section 9(5) in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017
(5)The Prohibition and Excise Superintendent, after making such enquiry as he may think necessary, to ascertain the bona fides of the applicant and verifying the particulars furnished in the application should examine the suitability of the premises for granting Bar and forward the same to the Deputy Commissioner of Prohibition and Excise along with his report.
