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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(3)(a) in Andhra Pradesh Excise (Grant of License of selling by Bar and conditions of licence) Rules, 2005

(a)The annual licence fee shall be paid before commencement of the Licence period in one lumpsum or in two equal installments or in a manner as notified from time to time. Where the licence is issued before 1st July the 1st installment, i.e., half of the annual licence fee shall be paid into the Government Treasury through a challan before the issue of licence along with a Bank Guarantee from a Scheduled Bank situated in Andhra Pradesh in Form -3B or fixed Deposit receipt for an amount equal to half of the annual licence fee. The Bank Guarantee shall be valid for a period of seven months. The 2nd installment of the annual licence fee i.e., half of the annual licence fee, shall be remitted in to the Government Treasury on or before 20th December of the same year, failing which the license shall stand cancelled automatically on the expiry of such date and subject to the conditions prescribed in Form -2B.