Section 6 in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
6. Declaration etc.
- A tenderer shall submit the following attached to the exterior of the sealed tender.(i)a declaration in Form A-1 made on non judicial stamp paper of the requisite value as per the provisions of the Indian Stamp Act 1889 and attested by the Mandal Revenue Officer or the Gazetted Officer of the Proh. & Excise Department under his official seal.(ii)A duly notarized affidavit in Form-A2 made on non judicial stamp paper of the requisite value as per the provisions of the Indian Stamp Act 1889 containing the particulars of his own immovable property and the present market value thereof and encumbrances existing if any disclosing all necessary particulars thereof for an amount not less than [5 lakh rupees] [Substituted 'one lakh rupees' as per G.O.Ms.No.598, Rev(Ex-II), dated 26.5.2006.](iii)a declaration in Form A-3 made on non judicial stamp paper of the requisite value as per the provisions of the Indian stamp Act 1889 attested by the Mandal Revenue Officer or the Gazetted officer of the Proh. & Excise Department, declaring that he is not disqualified under any of the provisions of rule8,
