Section 12 in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
12. Lease Amount to be offered in tenders.
- Lease amount shall be offered in the tender for the lease period in respect of [a shop put up] [Substituted 'a shop and put up' as per G.O.Ms.No.598, Rev(Ex-II), dated 26.5.2006.] for auction as notified.They shall also furnish Form A-1 declaration and Form A-2 affidavit and Form A-3 declaration in accordance with the auction notification, which should be attached to the exterior of the sealed tender.
