Section 22 in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
22. [ Counter Part agreement. [Substituted as per G.O.Ms.No.598, Rev(Ex-II), dated 26.5.2006.]
- After tendering the deposit and advance amount it shall be the duty of the lessor and auction purchaser to execute a counter part agreement in conformity with the tenor of the lease in Form A-6 on the stamp paper of the requisite value as per the provisions of the Indian Stamp Act 1899, before taking out a licence for the sale of Indian Made Foreign Liquor and Foreign Liquor.The counter part agreement shall come into force w.e.f. the 1st July, of the 1st year of the lease period to which the auction relates in respect of leases auctioned on or before the above said 1st July, and in case where the auction takes place after the 1st July, of the 1st year of the lease period, the counter part agreement shall come into force from the date of auction and valid for the left over part of the lease period.]
