Section 24 in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
24. Suspension of licence pending investigation.
- In case any breach of the Act or the Rules is detected in the licensed premises, or if any licensee commits any breach of the Act or the Rules, the Commissioner or an Officer authorised by him in that behalf shall be competent to suspend the licence pending investigation and disposal of the case. A licensee shall not be entitled to any compensation or refund of the fee paid towards the licence under any circumstances.
