Section 44(2) in Andhra Pradesh Excise (Grant of licence to sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules 2007
(2)Owner unwilling to have his trees tapped to give intimation:-(a)The owner or other person in possession of excise trees who is unwilling to have his excise trees tapped during the ensuing excise year shall present an intimation not later than the date notified by the Prohibition & Excise Superintendent in the form of a petition giving full details in the Office of Prohibition & Excise Superintendent, either in person on any working day between 10.30am., to 5.00 pm or sent through Registered post.(b)Factors for approving Intimation:- The intimation which mentions one or more of the following reasons shall be taken into consideration for according approval namely:-(i)That the trees are situated in the residential quarters or within the premises of places of worship or schools;(ii)That the trees situated inside a place which is prohibited place, within the meaning of Section 2 the Official Secrets Act, 1923 ( Central Act 19 of 1923).(c)Disposal of the Application:-(i)On receipt of the intimation, the Prohibition & Excise Superintendent Shall send a copy of the intimation along with His report to the concerned Deputy Commissioner of Prohibition and Excise to approve or with holds such approval.(ii)After making such enquiry as may be considered necessary and after satisfying himself that the reasons given in the intimation Are found to be genuine and correct and are in accordance with the factors provided in sub Rule 2(ii), the Deputy Commissioner of Prohibition and Excise may accord such approval.(iii)If the intimation does not comply with any of the requirements of sub rule 2(ii) it shall be rejected.(iv)Communication of the orders. - A copy of every order passed under these rules shall be communicated to the petitioner and must contain reasons.
