Section 9A(2) in Andhra Pradesh Excise (Grant of License of selling by Bar and conditions of licence) Rules, 2005
(2)An application for renewal of licence shall bear a court fee stamp of the requisite value as per the provisions of Indian Stamp Act, 1899 and shall be submitted to the Deputy Commissioner of Prohibition & Excise together with a challan in original for Rs.1000/- towards renewal fee and a challan in original in support of having paid the requisite licence fee as prescribed in Rule 10.
