Section 17(2) in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017
(2)No change or alteration of the licensed premises shall be made during the licence period without the prior approval of the Deputy Commissioner of Prohibition and Excise."Provided that such change or alteration may be permitted for valid reasons by the Deputy Commissioner subject to payment of an alteration fee of Rs. 1,00,000/-"
