Section 29 in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012
29. Godown Licence for storage of IMFL/FL in Form A-4(G).
- (i) The holder of the Licence in Form A4 may apply in Form A-4 (G) to obtain a godown licence for storage of IMFL/FL in Form A-4(AG) to the concerned Prohibition and Excise Superintendent.(ii)The godown shall be located in a revenue village/Municipality/Municipal Corporation limits where the A-4 shop is located.(iii)The licensee shall remove or transfer any stock of IMFL/FL from the godown to the A-4 shop for sale under valid transport permit issued by the Prohibition and Excise officer of the concerned Prohibition & Excise Station having jurisdiction.(iv)The licensee shall not sell or allow consumption in the licensed premises of the godown.(v)The licensee shall not display the sign board or IMFL in the licensed premises.(vi)The licence fee for the period of issue of godown licence shall be Rs.1,00,000/-Provided that a godown licence may be obtained for any period during the licence period and the licence fee for godown licence may be paid proportionately for such period and part of month shall be reckoned as whole month.
