Section 53 in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017
53. Stocks on cancellation or withdrawal of licence.
- If a licence is cancelled or withdrawn during the currency of the Licence period the whole stock of Indian Made Foreign Liquor and Foreign Liquor found in the shop shall be seized. The stock so seized shall be sold by the Prohibition & Excise Superintendent to any other licensee(s) and the proceeds of the sale shall after deduction of the expenses and any other sum due to the government be refunded to the licensee provided that the licence is not cancelled on account of a Criminal case.
