Section 8(6) in Andhra Pradesh Excise (Grant of licence to sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules 2007
(6)Any shop in respect of which a license has been granted shall not be deemed to be situated within the prohibited distance referred to in sub-rule (1) if any time after such license is granted any institution referred in sub-rule (1) comes into existence within the prohibited distance.
