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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(2)(b) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(b)No application mentioned in Clause (a) above shall be entertained unless a non-refundable and non-adjustable fee of Rs.20.00 Lakhs is paid into Government treasury and the challan in original in support of such payment is produced along with the application.