Section 58A in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
58A. [ Stocks on withdrawal of lease or licence. [Inserted as per G.O.Ms.No.598, Rev(Ex-II), dated 26.5.2006.]
- If a lease or licence is withdrawn during the currency of the lease period under sub-section 1 of section 32 or clause (e) of sub-section(1) of 31 of the Act, the whole stock of the I.M.F.L./F.L found in the shop shall be seized and seized stock shall be sold by the Prohibition and Excise Superintendent to any other lease holder and the proceeds of the sale shall deduction of the expenses and other sum due to the Government shall be refunded to the lease holder.]
