Section 9 in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005
9. Failure to comply with directions entails rejection of application.
- Normally 15 days time shall be allowed to the applicant to rectify defects if any, or to comply with other directions of the Commissioner of Prohibition and Excise. Failure to remit fees or to rectify the defects or to comply with other directions relating to the premises, within the time allowed shall entail rejection of an application.
