Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH EXCISE (LEVY OF INTEREST ON GOVERNMENT DUES) RULES, 1982 CONTENTS 1. Short title and commencement 2. Definitions 3. Interest ANDHRA PRADESH EXCISE (LEVY OF INTEREST ON GOVERNMENT DUES) RULES, 1982 In exercise of the powers conferred by Section 72 read with sub- section (3) of Section 65 of the Andhra Pradesh Excise Act, 1968 (Act 17 of 1968), the Governor of Andhra Pradesh hereby makes the following rules : 1. Short title and commencement :- (1)These rules may be called the Andhra Pradesh Excise (Levy of interest on Government Dues) Rules, 1982. (2) (a) They shall come into force at once in so far as they relate to payment of arrears of rentals mentioned in Rule 28 of the Andhra Pradesh Excise (Arrack and Toddy Licences General Conditions) Rules, 1969, and (b) They shall be deemed to have come into force on the 1st July, 1981 in respect of other Government moneys due mentioned in Section 65 of the Act; 2. Definitions :- In these rules the context otherwise requires. 'Act' means the Andhra Pradesh Excise Act, 1968. 3. Interest :- The arrears of moneys recoverable under Section 65 of the Act shall bear at the rate of eighteen percent per annum.