Section 25(2) in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012
(2)[ The holder of Licence in Form A-4 shall be licensed in Form A-4(B) to have a Permit Room.Provided that no permit room licence in Form A4(B) shall be granted to the Shop licensees in respect of Hybrid Hyper Markets or Malls.The premises selected for permit room must be adjacent to the existing A-4 Licensed premises and it must have a minimum plinth area of 15 sq.mtrs. for consumption of liquor with facilities of sanitation such as wash basin, water closet and drinking water.Provided that the selected premises for permit room shall be at least 100 mtrs away from the places of public worship, educational institutions and hospitals.Provided further that the selected premises for permit room shall not be (i) visible from a national or state highway (ii) directly accessible from a national or state highway and (iii) situated within a distance of 500 Mts. of the outer edge of the national or state highway or of a service lane along the highway]. [Substituted by Notification G.O.Ms.No. 112, dated 22.3.2017 (w.e.f. 18.6.2012)]
