Section 47(2) in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005
(2)On receipt of an application, the Commissioner of Proh. & Excise may, after making such enquiry as he may think necessary to ascertain the bonafldes of the applicant and after verifying the other particulars furnished in the application grant the permit applied for in Form SW-1.
