Section 44(2) in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
(2)No Nowkarnama shall be granted to the following persons:(i)Persons below 21 years of age,(ii)women,(iii)Persons suffering from any infectious or contagious diseases,(iv)Persons of unsound mind,(v)Persons who in the opinion of the Prohibition and Excise Superintendent is of a bad character.(vi)Persons whose Nowkarnama or licenses has previously been cancelled within the preceding three years.(vii)Persons convicted of any offence under the Andhra Pradesh Excise Act, (Act No.17 of 1968) or the Narcotics Drugs and Psychotropic Substances Act, 1985 (Central Act 61 of 1985) within preceding three years.(viii)Persons convicted under Section 482 to 489 of the Indian Penal Code, 1860 (Central Act 45 of 1860),(ix)Defaulters in payment of an amount due to the State Government under the Andhra Pradesh Excise Act or the Rules made thereuder.
