Section 14 in The Andaman and Nicobar Islands Excise Regulation, 2012
14. Qualification for grant of licence of permit.- (1) While considering an application for grant of a licence or permit, the authorised officer shall ensure that the applicant-licence or-
(a)is a citizen of India;(b)is above eighteen years of age;(c)is not a defaulter or blacklisted or debarred from holding an excise licence;(d)submits an affidavit as a proof for the following, namely:(i)that he possesses or has an arrangement for taking on rent a suitable premises for conducting the business and the said premises is located more than fifty meters away from any medical institution, educational institution, religious institution, women hostel, orphanage, hospital, primary health centre or community health centre;(ii)that the premises have not been constructed in violation of any law;(iii)that he possesses a good moral character and has no criminal background nor has been convicted of any offence punishable under this Regulation or any other law for the time being in force;(iv)that he shall not employ any salesman or worker or representative who has criminal background or suffers from any infectious or contagious diseases or is below eighteen years of age;(v)that he does not owe any public dues or dues to the Administration;(vi)that he is solvent and has the necessary funds or has made arrangements for the necessary funds, for conducting the business:Provided that the details of such funds shall be made available to the authorised officer if so required.(2)The licence or permit shall be liable for cancellation if any statement made in the affidavit or any document produced with the application is found to be false or forged.
