Section 8 in Andhra Pradesh Excise (Grant of licence to sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules 2007
8. Selection of Premises.
(1)The tapers to whom the Toddy Co-Operative Society/Tree for Taper shop is assigned, subject to the approval of the Prohibition and Excise Superintendent, shall select a suitable premises for the location of the shop within the village / municipality / municipal corporation / locality, as the case may be, as notified. It shall be at least 100 meters away from the places of public worship, educational institutions, labour colonies, highway, hospitals and places of payment of salaries in industrial, mining and project areas.Explanation. - For the purpose of sub-rule(1).(i)"Place of public worship means a temple registered with the Endowment Department, Mosque registered with wakf Board and Church and includes such other religious institutions as the State Government may by order specify in this behalf;(ii)"Educational Institution" means any Primary school, and High School recognized by the State Government or Central Government, Junior colleges or any College affiliated to any University established by law;(iii)"Labour Colonies" means colonies where labourers may be residing in a large number and includes Housing Board Colonies for labour or industrial workers. Labour Housing Colonies of Companies;(iv)"High Way" means National High way or State Highway but shall not include that part of the National Highway or State Highway which passes within the limits of any Municipal Corporation, Municipal Council or the Go than in any village or Panchayat area;(v)"Hospital" means any hospital which is managed or owned by a local authority, State Government or Central Government or any private hospital having pro having a provision of at least thirty (30) beds(2)The distance referred to in sub-rule (1) above shall be measured from the mid-point of the entrance of the shop along the nearest path by which pedestrian ordinarily reaches. To the midpoint of the nearest gate of the institution if there is a compound wall and if there is no compound wall to the midpoint of the nearest entrance of the institution.(3)The boundaries of the premises shall be indicated in the license.(4)The Licensee shall provide easing facility like urinal and drinking water facility within the boundaries of the premises and shall keep the premises and its surroundings always clean. The Licensee shall also provide moderate sitting accommodation for at least five customers within the boundaries of shop premises.(5)The Licensee shall screen the premises in such a way that the customers while consuming toddy are not visible to outsiders and passers by.(6)Any shop in respect of which a license has been granted shall not be deemed to be situated within the prohibited distance referred to in sub-rule (1) if any time after such license is granted any institution referred in sub-rule (1) comes into existence within the prohibited distance.
