Section 4 in Andhra Pradesh Excise (Grant of licence to sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules 2007
4. Notification.
(1)Where it is proposed to grant the licence for sale of toddy to a Tappers Co-operative Society or Tree for Tapper a notification containing the particulars mentioned in sub rule (2) shall be published by the Collector of the District in the District Gazette. Or in such other manner as the Collector may deem fit.(2)The notice shall contain the following particulars, namely-(i)the name or locality of a shop or group of shops which sell toddy in the area,(ii)name of the tope and the number of trees allotted within 50 kms.(iii)The conditions governing the grant,(iv)the period of licence, and(v)any other matter which may be consider necessary by the Collector for information to the members of Toddy Co-operative Society/Tappers of Tree for Tapper Scheme.
