Section 16(4) in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012
(4)[ (a) The Licensee of a shop, the license period of which commences from 1st April shall remit the 2nd instalment sum equal to the annual licence fee, on or before 20th June of the first year.(b)The Licensee of a shop, the license period of which commences from 1st July shall remit the 2nd instalment sum equal to the annual licence fee, on or before 20th June of the succeeding year.(c)The Licensee of a shop, the license period of which commences from 1st April shall remit the 3rd instalment sum equal to [nine months licence fee], on or before 20th June of the succeeding year.(d)The licensee shall also remit Rs. 5,00,000/- (Rupees five lakhs only) towards non refundable re-registration charge on or before 20th June of the succeeding year].
