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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(3) in Andhra Pradesh Distillery (Manufacture of Indian made Foreign Liquor other than Beer and Wine) Rules, 2006

(3)The annual licence fee shall be fixed by the Commissioner basing on the production capacity in accordance with the licence fee structure prescribed here under.
Annual Production Capacity Annual Licence Fee
1. Upto 20 lakhs Pls:2. For everyadditional 1 lakh Pl or part there of:- Rs. 20,00,000/Rs. 1,00,000/-
Provided that the production capacity fixed shall not be reduced under any circumstances:Provided further that in case of new licensee granted under Rule 6(4)(a), the licensee commences manufacture from such date specified therein and the licence fee shall be as prescribed under sub-rule (3) proportionately on the production capacity for the remaining period of the licence:Provided also that in case of expansion granted under Rule 6(4)(c) the licensee shall pay the license fee as prescribed under sub-rule (3) proportionately from the date of erection of expanded capacity for the remaining period of licence.