Section 13 in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017
13. Period of the Licence and commencement of business.
- Every license shall be valid for five years commencing from 1st July of the first year ending with 30th June of the fifth year, subject to payment of licence fee and non-refundable registration charge as prescribed.Provided that the licence issued on or after the 1st July shall be valid up to the 30th June of the fifth year.Provided further that a licence granted for a part of the licence period shall be valid for such period as may be specified by the licensing authority.Provided also that every licensee shall commence his business from 1st July, or such other date as may be specified in the licence and shall keep the Bar open every day during the hours fixed till the expiry of the licence period with sufficient stock of Indian Made Foreign Liquor & Foreign Liquor unless the closure of the Bar is ordered by the competent authority for the period specified.Before issue of a licence, the licensee shall execute a counterpart agreement in Form-4B on the stamp paper of requisite value as per the provisions of the Indian Stamp Act, 1899.
