Section 5(2) in Andhra Pradesh Excise (Grant of licence to sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules 2007
(2)Disqualifications. - No licence shall be granted to Tappers Co-operative Society which, or Tapper under Tree for Tappers Scheme who:(a)has been convicted of any offences specified in clause (d) of subsection (1) of section 31 of the Act in respect of which he has been penalized or convicted within the preceding five years;(b)has been convicted or whose licence has been cancelled for breach of any of the conditions of licence granted under section 31 of the Act within the preceding three years;(c)has been held guilty either in a departmental proceeding or in a court of an offence under section 37 of the Act for adulteration of toddy by mixing any article injurious to public health or otherwise within the preceding five years.(d)is a defaulter of excise revenue(e)is adjudged as an insolvent by a competent court or(f)suffering from leprosy or any other contagious decease
