Section 5(2) in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005
(2)The Prohibition and Excise Superintendent, after making such enquiry as he may think necessary, to ascertain the bona fides of the applicant and verifying the particulars furnished in the application grant the licence if he is competent to grant. In case he is not competent to grant the licence applied for, examine the suitability of the premises for granting License and forward the same to the Commissioner of Prohibition and Excise along with his report through the Dy. Commissioner of Prohibition and Excise.
