Section 8(1) in Andhra Pradesh Excise (Grant of licence to sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules 2007
(1)The tapers to whom the Toddy Co-Operative Society/Tree for Taper shop is assigned, subject to the approval of the Prohibition and Excise Superintendent, shall select a suitable premises for the location of the shop within the village / municipality / municipal corporation / locality, as the case may be, as notified. It shall be at least 100 meters away from the places of public worship, educational institutions, labour colonies, highway, hospitals and places of payment of salaries in industrial, mining and project areas.Explanation. - For the purpose of sub-rule(1).(i)"Place of public worship means a temple registered with the Endowment Department, Mosque registered with wakf Board and Church and includes such other religious institutions as the State Government may by order specify in this behalf;(ii)"Educational Institution" means any Primary school, and High School recognized by the State Government or Central Government, Junior colleges or any College affiliated to any University established by law;(iii)"Labour Colonies" means colonies where labourers may be residing in a large number and includes Housing Board Colonies for labour or industrial workers. Labour Housing Colonies of Companies;(iv)"High Way" means National High way or State Highway but shall not include that part of the National Highway or State Highway which passes within the limits of any Municipal Corporation, Municipal Council or the Go than in any village or Panchayat area;(v)"Hospital" means any hospital which is managed or owned by a local authority, State Government or Central Government or any private hospital having pro having a provision of at least thirty (30) beds
