Section 5 in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
5. Auction Notice.
(1)Where it is proposed to grant the lease for sale of Indian Made Foreign Liquor and Foreign Liquor by shop a notice of the proposed auction containing the particulars mentioned in sub rules 2 shall be published at least (7) seven in advance of the date of auction by the Collector of the District in the District Gazette or in such other manner as the Collector may deem fit.(2)The auction notice shall contain the following particulars.i. S.No. And the name of the area/locality where the shop will be established.ii. The last date, time and place for receipt of tenders.iii. The place of auction with time and date.iv. The conditions govern the auctions.v. the lease period andvi any other matter which may be considered necessary by the auctioning authority.
