Section 58 in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
58. [ Stocks on cancellation of a lease or licence. [Substituted as per G.O.Ms.No.598, Rev(Ex-II), dated 26.5.2006.]
(1)If a lease or licence is cancelled on account of a criminal case during the currency of the lease period the whole stock of the I.M.F.L./F.L seized from the shop shall be confiscated.(2)The stock so confiscated shall be sold by the Prohibition and Excise Superintendent to any lease holder and the sum so realised shall be credited to the Government.]
