Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH EXCISE (LEASE OF RIGHT TO SELL INDIAN LIQUOR, FOREIGN LIQUOR AND BEER IN RETAIL UNDER IL-24 LICENCE) RULES, 1998 CONTENTS 1. Short title, extent and commencement 2. Grant of licence in Form IL-24 ANDHRA PRADESH EXCISE (LEASE OF RIGHT TO SELL INDIAN LIQUOR, FOREIGN LIQUOR AND BEER IN RETAIL UNDER IL-24 LICENCE) RULES, 1998 In exercise of the powers conferred by Section 72 read with sections 28 and 29 of the Andhra Pradesh Excise Act, 1968 (Act No.17 of 1968) and Sections 6 and 12 of the Andhra Pradesh Regulation of Wholesale Trade and Distribution and Retail Trade in Indian Liquor, Foreign Liquor, Wine and Beer) Act, 1993 (Act No.15 o f 1993), the Governor of Andhra Pradesh hereby makes the following Rules, namely 1. Short title, extent and commencement :- (i) These Rules may be called the Andhra Pradesh Excise (Lease of Right to Sell Indian Liquor, Foreign Liquor and Beer in Retail under IL-24 Licence) Rules, 1998. (ii) They shall extend to all the areas where the Andhra Pradesh Excise Act, 1968 and Andhra Pradesh (Regulation of Wholesale Trade and Distribution and Retail Trade in Indian Liquor, Foreign Liquor, Wine and Beer) Act, 1993 are in force. (iii) They shall come into force with effect from the 1st April, 1998. 2. Grant of licence in Form IL-24 :- T he Licences shall be granted to retail dealers in Form (IL)-24 prescribed in the Andhra Pradesh Indian Liquor and Foreign Liquor Rules, 1970 for the year {2002-2003} {x x x x} and they shall be governed by the conditions and the procedure prescribed in the Andhra Pradesh Excise (Indian and Foreign Liquor Retail Sale Conditions of Licences) Rules, 1993 and the Andhra Pradesh Indian Liquor and Foreign Liquor Rules, 1970 : Provided that the existing retail licences shall be renewed for the year {2002-2003} on payment of requisite licence fee; {Provided further that the licensing authority may call for application for the grant of IL.24 licences in the areas approved by the Government by issuing a Notification in the District Gazette atleast (7) seven days in advance of the date of selection containing the following particulars namely :_ (i) The name of locality of the shop. (ii) The place of selection with time and date. (iii) The last date, time and place for receipt of applications. (iv) The period of lease. (v) Any other matter which may be considered by the licensing authority necessary for information to the applicants.} {3. The provisions of the A.P. Excise (Lease of Right to Sell Indian Liquor and Foreign Liquor in Retail) Rules, 1993 shall not be made applicable for the year {2002-2003}, in the case of licences granted to retail dealers in Form IL.24 under the A.P. IL and FL Rules, 1970.}