Section 18(5) in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
(5)If during the currency of a licence, the licensee desires to shift his business to another premises he shall make an application in writing to the Licensing Authority specifying the address of the new premises and get his licence suitably amended after obtaining approval. The licence shall thereupon, hold good in respect of the new premises.
