Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Excise (Amendment) Act, 2010 4 of 2010 [02 March 2010] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 20. Act 17 Of 1968 3. Repeal Of Ordinance, 4 Of 2010 Andhra Pradesh Excise (Amendment) Act, 2010 4 of 2010 [02 March 2010] A BILL FURTHER TO AMEND THE ANDHRA PRADESH EXCISE ACT, 1968. Be it enacted by the Legislature of the State of Andhra Pradesh in the Sixty first Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Andhra Pradesh Excise (Amendment) Act, 2010. (2) It shall be deemed to have come into force with effect from 24- 05-2005. 2. Amendment Of Section 20. Act 17 Of 1968 :- In the Andhra Pradesh Excise Act, 1968, in section 20,- (i) for the word "licensee" wherever it occurs, the words "licensee/lease holder" shall be substituted; (ii) for the word "shop", wherever it occurs, the words "shop/bar" shall be substituted; (iii) for sub-section (3), the following shall be substituted, namely, - "(3) The licensee/lease holder shall not, on account of closure of the shop/bar under this section, be entitled to any compensation or refund of licence fee or lease amount". 3. Repeal Of Ordinance, 4 Of 2010 :- The Andhra Pradesh Excise (Amendment) Ordinance, 2010 is hereby repealed.