Section 14(10) in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017
(10)Where the licence stands cancelled or suspended for any violation of the rules and the conditions of licence, the Deputy Commissioner may order forfeiture of the deposit furnished by the licensee either in full or in part depending upon the nature of violation and such forfeited deposit shall be made good by the licensee within the time fixed by the Deputy Commissioner. In case the licensee fails to make good to the extent of forfeited deposit within the time fixed the licence automatically stands cancelled.
