Section 41 in Andhra Pradesh Excise (Grant of licence to sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules 2007
41. Recovery of sums due to Government.
- Without prejudice to any other mode of recovery, all moneys due from a Licensee to the Government may be deducted from the deposit amount or earnest money, if it has not been already forfeited to Government. In the event of deduction from the deposit or earnest money, the licencee shall be bound to replenish the deposit or earnest money to the extent of the deduction within fifteen (15) days of notice to that effect served on him by the Prohibition & Excise Superintendent.
