Section 16 in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
16. Procedure for obtaining licence.
(1)Every person desiring to obtain a licence shall submit an application in Form DS-XVII to the Excise Superintendent. The application shall be affixed with a court fee stamp of the value of Rs.2.(2)If any person desires to have more than one kind of licence he shall submit separate applications for every such licence:(3)Where the applicant has more than one place of business he shall obtain a separate licence of each such place of business.(4)The licence issued or renewed under these Rules shall be for a period not exceeding one year commencing from the 1st April of the year and ending with 31st March of the succeeding year.(5)On receipt of the application, the Excise Superintendent may make such enquiries for verification of the details stated in the application and also such other enquiries as may be necessary and on being satisfied that the conditions for the grant of the licence applied for have been complied with, the Excise Superintendent may collect the licence fee and grant the licence. When a licence is granted by the Excise Superintendent the licence may be signed and issued by the Assistant Superintendent of the district. Mere grant of a licence shall not entitle the applicant or confer on him any right to commence business until the licence has been actually issued. Normally 15 days time shall be allowed to the applicant to rectify defects, supply omissions or to comply with other directions of the licensing authority. Failure to remit fees or rectify defects, supply omissions or to comply with other directions shall entail rejection of an application. As soon as an order is passed on the application it shall be communicated to the applicant. The fraction of a year shall be reckoned as one complete year for the purpose of charging licence fee specified under these Rules.
