Section 9 in Andhra Pradesh Excise (Grant of License of selling by Bar and conditions of licence) Rules, 2005
9. Period of the Licence and commencement of business .
(1)Every Bar shall be valid for one year commencing from 1st July, ending with 30th June, of the succeeding year, subject to payment of licence fee as prescribed.Provided that the licence issued on or after the 1st July shall be valid upto the 30th June, of the succeeding year.Provided 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 further 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 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 counter part agreement in form - 4B on the stamp paper of requisite value as per the provisions of the Indian Stamp Act, 1899.
