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State of Andhra Pradesh - Section

Section 14 in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

14. Renewal of Licence.

(1)Licence granted under these rules shall come into effect from such date as specified therein.
(2)Licence shall ordinarily be for a period of one year.
(3)The licensee shall get his licence renewed before the commencement of the licence year by paying the licence fee as prescribed in Rules 7, 10 or 1 3 as the case may be other wise he is neither eligible to go in to production nor permitted to transact any business.
(4)If the licensee fails to apply for renewal by paying the specified fee before commencement of the licence year, he shall pay the licence fee along with late fee specified below for renewal of his licence.
Period Late fee
(1) Within six months from the date of commencement of licence year(2) After six months from the date of commencement of Licence year. 5% of Annual License fee10% of Annual License fee
Provided, if the licensee dies not apply for renewal of licence within the license year, he shall pay the annual licence fee for the entire period for which he does not have his licence renewed along with the late fee as specified above, subject to the condition laid down in rule 35 of this rule.
(5)Every application for renewal of licence under these rules shall bear a court fee stamp of requisite value as specified in the Indian Stamp Act and shall be addressed to the Commissioner.
(6)Where the Commissioner is satisfied that the licensee has fulfilled the conditions specified for renewal and that the manufacturing facilities on ground arc not modified in any manner in deviation of the provisions of previous licence, he may renew the licence.
(7)The right of the licensee to get his licence renewed stands forfeited if the licence is not renewed continuously for a period of 3 years.