Section 5(1) in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
(1)Where it is proposed to grant the lease for sale of Indian Made Foreign Liquor and Foreign Liquor by shop a notice of the proposed auction containing the particulars mentioned in sub rules 2 shall be published at least (7) seven in advance of the date of auction by the Collector of the District in the District Gazette or in such other manner as the Collector may deem fit.
