Section 46 in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005
46. Stocks on cancellation or withdrawal of licence.
- If a licence is cancelled or withdrawn during the currency of the Licence period the whole stock of IL and FL found in the shop shall be seized. The stock so seized shall be sold by the Excise Superintendent to any other licensee(s) and the proceeds of the sale shall after deduction of the expenses and any other sum due to the government shall be refunded to the licensee provided that the licensee is not cancelled on account of a Criminal case.
