Section 35 in Andhra Pradesh Excise (Grant of licence to sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules 2007
35. Authorization of servants or agents of a Licensee.
(1)A Licensee who desires to have any person as his employee for acting on his behalf as an agent or servant, shall make an application in that behalf to the Station House Officer concerned, affixing court fee stamp of the value of rupee one and obtain a Nowkarnama in Form 'A' on payment of a fees of rupees two:Provided that the Licensee under Tree for Taper" Scheme may authorize his spouse to sell toddy on his behalf under prior intimation of such authorization to the Prohibition & Excise Inspector concerned under acknowledgement.(2)The Licensee shall be bound to give effect to any orders passed by the Prohibition & Excise Superintendent if any such agent including the authorized person of "Tree for Tapper" Licensee or servant who commits any breach of these rules, applicable to the Licences or other provisions made by or under the Act.(3)Any notice or order served on such agent including the authorized person of "Tree for Tapper" Licensee or servant shall be deemed to have been duly served on the Licensee himself.
