Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH INDIAN LIQUOR AND FOREIGN LIQUOR RULES, 1970 CONTENTS 1. Short title, extent and commencement 2. Application 3. Definitions 4. Application for an import permit 5 . Procedure for payment of Excise duty and grant of an import permit 5A. . 6. The form of permit and despatch of its copies 7. Intimation on arrival of consignment 8. Verification of consignment 9. Import should be authorised 10. . 11. Application for an export permit 12. Issue of an export permit 12A. Furnishing of Verification Report 12B. . 13. Form of permit and despatch of copies 14. Export should be as authorised 15. Consequences of misuse 16. Occasion for transport permit 17. Application for transport permit 18. Issue of permit 19. Transport permit holder to give intimation of the arrival of the consignment 20. Verification of consignment 21. Transport should be as authorised 22. Consequences of misuse 23. Licences for sale 24. Period of the Licence 25. Licence fees 25A. Privilege fee 26. Licensing authorities 26A. . 27. Persons not eligible for grant of licence 28. Number of licences 29. Restrictions on the grant of certain licences 30. Application for licence 31. Procedure for grant of licence 32. Failure to comply with directions entails rejection of application 33. Communication of Orders 34. Issue and commencement of licence 35. Sale permitted at the licence premises only 36. Sign board to be affixed to the shop 37. Hours of business 37A. Dry Days 38. Licensee not to transfer the licence without authority 39. Licensee not to declare any person to be or not to be his partner 40. On death of a licensee 41. Licensee not to stock unauthorised Indian Liquor and Foreign Liquor 41A. The licensee not to stock, Indian Liquor or Foreign Liquor at unauthorised place 42. Strength of liquor 43. Indian Liquor or Foreign Liquor not to be adulterated 44. Adulterated Indian Liquor or Foreign Liquor or Beer to be seized 45. Liquor or Beer shall not be given or sold to certain persons 45A. Restrictions on customers in the Bar 46. Bottles for sale to carry labels 47. Sale of Indian Liquor or Foreign Liquor duty paid 48. Standard weights and measures to be kept 49. Objectionable publicity prohibited 50. Certain acts prohibited in the licensed premises 51. Harbouring of certain persons prohibited 52. Provision for a night watchman 53. Employment of servants 54. Intimation to Excise Officer 55. Consignments to be opened only in the presence of the Excise Officer 56. No breakages or losses in transit allowed 57. Licensee to maintain accounts 57A. Licensee to maintain brandwise accounts 58. Entries in the daily accounts register 59. Statements of accounts to be furnished 60. Monetary transactions with Officers prohibited 61. Officers authorised to inspect premises 62. Inspection book to be maintained 63. Licence to be cancelled under certain circumstances 64. Person holding more than one licence liable jointly and severally for all licences 65. Licensee and permit holders to abide by the provisions of the Act etc. 66. Suspension, withdrawal or cancellation of a licence or permit 67. Permit for sacramental Wine for Bishops Houses 68. Conversion of Licence 69. Transfer of stocks on the expiry of licence period SCHEDULE 1 :- SCHEDULE ANDHRA PRADESH INDIAN LIQUOR AND FOREIGN LIQUOR RULES, 1970 In exercise of the powers conferred by Section 72, read with Sections 9, 11, 12, 13, 14, 15 and 28 of the Andhra Pradesh Excise Act, 1968 (A.P. Act 17 of 1968) and in supersession of all rules on the subject, the Governor of Andhra Pradesh, hereby makes the following rules, the draft of the same having been previously published, as required under sub-section (1) of the said Section 72. 1. Short title, extent and commencement :- (1) These rules may be called the Andhra Pradesh Indian Liquor and Foreign Liquor Rules, 1970. (2) They shall extend to all the areas where the Andhra Pradesh Excise Act, 1968 is in force. (3) They shall come into force at once. 2. Application :- These rules shall apply for the import, export, transport and sale of Indian Liquors and Foreign Liquors but not for their manufacture, production, compounding, blending, rectifying, flavouring, colouring, fortifying, diluting or bottling. 3. Definitions :- In these rules unless the context, otherwise requires : (a) 'Act' means the Andhra Pradesh Excise Act, 1968; (b) 'Distillery Permit' or 'Brewery Permit' means a permit issued by the Distillery Officer or Brewery Officer as the case may be for release of the Indian Liquor or Beer therefrom; (bb) 'Dry Day' means a day on which the licensed premises shall be kept closed and no business shall be transacted in the case of 'off licences'. In the case of 'on licences' the bar counter shall be kept closed and no liquor shall be served; (c) [x x x x] (cc) 'Foreign Liquor' includes every liquor imported into India other than Indian Liquor and Arrack; (d) 'Form' means a form appended to these rules; (e) 'Indian Liquor', means liquor produced, manufactured or compounded in India after the manner of Gin, Brandy, Whisky or Rum imported from Foreign countries and includes, Wine Beer, Milk punch and other liquors constituting of or containing any such spirits but does not include Foreign liquor; (ee) 'Lease Year' means a period of twelve months beginning from the first day of April of the year and ending with the 31st March of the following year; (f) 'licence' means a licence granted under these rules; (g) 'Licensee' means holder of such licence; (gg) 'Highway' means a National Highway or a State Highway but shall not include the part of the National Highway or State Highway which passes within the limits of a Municipal Corporation, Municipal Council or the Gouthan in any village or Panchayat area; (h) 'off licence' means a licence granted under these rules for sale of the liquor in sealed or capsuled bottles without permitting consumption on the licensed premises; (i) 'on licence' means a licence granted under these rules for sale of the liquor in open bottles, glasses, or pegs for consumption within the licensed premises; (j) 'permit' means a permit issued under these rules and includes a pass and an authorisation; (k) 'retail licence' in relation to the sale of liquor means in sealed or capsuled bottles to individual consumers of quantities not exceeding those specified under Section 14 of the Act, at any one time or in one transaction and the word 'retail' shall be construed accordingly; (kk) 'recommended maximum retail price' means the price to be indicated by the Andhra Pradesh Beverages Corporation Limited for incorporation in each variety of label by the manufacturers of Indian Liquor or Brewers for the purpose of consumer awareness; (l) 'sealed' in relation to bottles, containers, or other receptacles means closed with a capsule and wrapped by a wire or closed with a cork or lid and wrapped with a lining around it; (m) 'verification' means_ (i) examining the seals of the bottles, containers or other receptacles forming the consignment of intoxicants to verify that they are not tampered with during transit; (ii) ascertaining that the number of bottles and make thereof, containers and other receptacles tally with those, shown on the permit and that the Excise Adhesive Labels are affixed on each and every bottle of Indian [x x x x] Liquor and the serial numbers of the Excise Adhesive Labels so affixed tally with those noted in the permit. (iii) ascertaining that the quantity of Indian Liquor or Foreign liquor transported tallies with the quantity mentioned in the permit, and in the case of spirit examining the contents with a hydrometer by drawing samples from the bottles, containers or other receptacles in order to find out that the strength of the spirit corresponds to that shown in the permit; and (iv) satisfying that the excise revenue and cost of excise adhesive labels required to be paid under the rules have been correctly levied and paid; and the word 'verified' shall be construed accordingly; (n) [xxxxxxxxx] (o) 'Excise Adhesive Label' means the label designed and approved by, printed and supplied under the supervision and control of the Commissioner of Excise from time to time for the purpose of its affixture to sealed bottles of different sizes containing Indian Liquor (i) manufactured within the State and and (ii) manufactured outside the State and imported into the State; (p) 'Through transport permit' means the permit issued under sub- rule (4) of Rule 18 for the transport from a place outside the State to any other place outside it through the intervening area of the State, whether by way of consignment or otherwise; (q) 'population' means the figure of population as officially published in the latest Census : Provided that for the lease year 2003-2003 the population would mean the figures of population as published in the 2001 census. (r) 'village/town/city, etc.' shall be as defined in the latest Census. Provided that for the year 2002-2003 they shall be as defined in the 2001 census. 4. Application for an import permit :- (1) Indian Liquor shall be permitted to be imported in bottles affixed with only those labels which have been approved by the Commissioner of Excise, Andhra Pradesh in accordance with these rules. (2) Manufacturers of Indian Liquor or Brewers of other States and [xxxx] Military Canteen Stores Department, Distributor-cum- wholesale licence in Form IL-29 and the Andhra Pradesh Beverages Corporation Limited under these rules only shall be eligible to apply for approval of such labels under these rules. The application shall be in Form of IL.1 (A) duly affixed with Court fee stamp of the requisite value as per the provisions of the Indian Stamp Act, 1899 and shall be enclosed with fifty copies of each variety of label and challan of remittance of a fee of Rs.50,000/- for each such variety of label, sought to be approved, under appropriate head of account at any Government Treasury in the State. The applicant should also get the label re-approved for each Excise Year by paying a fee of Rs.50,000/- for each variety of label. The format of the label submitted for such approval shall contain the following : (a) Name and address of Manufacturer. (b) Batch No. Month and year of Manufacture. (c) Net contents. (d) Proof strength. (e) Kind of liquor. (f) Inscription "for sale in Andhra Pradesh only". (g) Name and address of person doing rectification, blending, compounding, reduction, flavouring, colouring, bottling and the like if such person is other than the manufacturer. (h) Recommended maximum retail price : Provided that the recommended maximum retail price shall be incorporated in the label after the same is indicated by the Andhra Pradesh Beverages Corporation Limited. (3) The Commissioner of Excise, on receipt of such application and after causing an enquiry, if necessary, and on being satisfied that there is no objection to approve the label and that the conditions laid down in sub-rule (2) have been fulfilled, may approve the label in Form IL-1B. After approval, one copy shall be returned to the applicant and one copy shall be sent to the Andhra Pradesh Beverages Corporation Limited and one copy shall be retained for further use by the Commissioner of Excise in his Office. The imports shall be done only through the Andhra Pradesh Beverages Corporation Limited which has been vested with exclusive privilege of import". (4) [xxxxxxx] (5) The application for an import permit shall be in Form IL-1 and shall bear a 'court' fee stamp of requisite value as per the provisions of the Indian Stamp Act, 1899 from time to time. (6) [xxxxxxx] 5. Procedure for payment of Excise duty and grant of an import permit :- (1) (a) On receipt of an application in Form IL-1 any Excise Officer not below the rank of the Assistant Excise Superintendent specially authorised by the Commissioner may after such enquiry as he may consider necessary and on being satisfied that there is no objection to issue import permit applied for, issue the permit, subject to the following conditions, namely : (i) that the applicant has paid and produced the challan in original in token of having credited into the Government treasury the entire countervailing duty leviable on the liquor to be imported as the rates in force. (ii) that the applicant has paid and produced the Challan in original in token of having credited into the Government treasury import fee at the following rates: (a) Beer, Cider, Ale, Stout, Porter or other fermented liquor usually from malt grape, plain, high Bouquet spirites etc. or foreign liquor. Two rupees per bulk litre. (b) Any other Indian Liquor Two rupees per bulk litre (iii) that the labels of each variety of Indian Liquor and Foreign Liquor sought to be imported by the applicant are those approved by the Commissioner. (2) The Excise Officer especially authorised by the Commissioner under sub-rule (1) (a) shall be competent to issue the import permit under his signature and seal. (3) [xxxxxxx] 5A. . :- x x x x x] 6. The form of permit and despatch of its copies :- The import permit shall be issued in Form I.L.-2 bearing a machine number in one series for each distillery separately, after making five copies thereof. The first copy of the permit shall be kept in the record of the authorised officer issuing the permit; the second copy shall be sent by post to the Excise Authority of the State from where the Indian liquor and Foreign liquor is to be imported or to the Collector of Customs in case the import is from abroad, the third copy shall be handed over to the importer or the person authorised by him to receive it and the fourth copy shall be sent to the Excise Superintendent having jurisdiction over the place to which the Indian Liquor and Foreign Liquor is to be imported, [xxxx] and the fifth copy to the Exporting unit. 7. Intimation on arrival of consignment :- (1) Immediately after the consignment covered by the import permit is received, the permit holder shall, send intimation in Form IL. 3 to the Excise Superintendent or the officer authorised by the Commissioner. This intimation shall be enclosed with an original challan of remittance of cost of Excise Adhesive labels, at the rate, as notified by the Commissioner of Excise from time to time. (2) On receipt of such intimation and its enclosure, the Excise Superintendent shall assign verification of imported consignment and affixture of Excise Adhesive Labels to an Excise Officer, not below the rank of an Excise Sub-Inspector, while providing him such labels. The verifying Officer shall, having satisfied himself that the entries of the permits and the available consignment tally with each other, arrange affixture of the Excise Adhesive Lables in his presence on the bottles of the consignment and issue certificate of verification under intimation to the Excise Superintendent concerned. (3) Such verification shall be completed within three days of receipt of intimation of arrival of consignment : Provided that the Excise Officer may for reasons to be recorded in writing and intimated by notice, extend the time for verification upto a further period of three days. 8. Verification of consignment :- xxxx] 9. Import should be authorised :- (1) The import of Indian Liquor and Foreign Liquor shall be from and to any particular place or premises and through the route mentioned in the import permit. The Indian Liquor and Foreign Liquor shall not be moved into or partly unloaded at any other place or premises other than at the place mentioned in the import permit. (2) If the permit holder has more than one licensed premises separate import permits shall be obtained therefor. 10. . :- (1) The Indian Liquor or Foreign Liquor covered by the import permit shall be brought to its destination within the period of validity and permit holder shall send the intimation of arrival of Indian Liquor or Foreign Liquor to the Excise Superintendent of the destination under Rule 7 of these rules and obtain acknowledgment. (2) Where it is not possible for the holder of the permit to import Indian Liquor or Foreign Liquor within the validity period specified in the permit for reasons beyond the control of the permit holder, he shall apply to the authorised officer for extension of the period of validity of the permit three days in advance of the expiry of the validity in the said permit specifying the reasons necessitating such extension together with the unutilised import permit in original and a Certificate from the Officer of the Exporting Distillery/Brewery that no Indian Liquor Beer has been despatched from the Distillery/Brewery against such import permit. (3) On receipt of application under sub-rule (2) the Excise Superintendent may, after such enquiry as he may consider necessary and, on being satisfied that Indian Liquor Beer has not been brought against the said permit, extend the validity of the import permit for a reasonable period. (4) Where it is established that it is not possible to import Indian Liquor specified in the import permit for the reasons, beyond the control of the holder of the import permit, the authorised officer may issue Revised Import Permit specifying the validity period by changing the brand, or Brewery Distillery, as the case may be, against the countervailing duty and import fee already paid after collecting differential duty and import fee, if any, provided the application for such Revised Import Permit is made by the holder of the permit three days in advance of the expiry of the validity of the import specifying the reasons necessitating such Revised Import Permit together with the unutilised Import Permit in original and a certificate to the effect from the officer of the Exporting Distillery/Brewery that no Indian Liquor Beer has been despatched from the Distillery/Brewery against the said import permit. (5) Where the import of Indian Liquor/Beer is not made within the validity of the import permit or within the extended period of the permit under sub-rule (3), or Revised Import Permit obtained under sub-rule (4), the countervailing duty and the import fee paid shall accrue to the Government on expiry of the validity specified in the import permit. (6) The Countervailing duty and the import fee once paid shall not be refunded in any case. 11. Application for an export permit :- (1) Indian Liquor [xxxxx] shall be permitted to be exported in bottles affixed with only those lables which have been approved by the Commissioner of Excise in accordance with these rules. (2) Manufacturers of Indian Liquor or Brewers within the State shall be eligible to apply for approval of such labels under these rules. The application shall be in Form IL 4(A) duly affixed with Court fee stamp of the requisite value as per provisions of the Indian Stamp Act, 1899 and shall be enclosed with fifty copies of each variety of label and a challan of remittance of a fee of *[Rs.50,000/-] for each variety of label sought to be approved, under appropriate head of account at any Government Treasury in the State. The applicant should also get the label re-approved for each Excise year by paying a fee of *[Rs.50,000/-] for each variety of label. The format of the label submitted for each approval shall contain the following : (a) Name and address of the manufacturer. (b) Batch No.Month and year of Manufacture. (c) Net contents. (d) Proof strength (e) Kind of Liquor (f) Inscription "Not for sale in Andhra Pradesh". (g) Name and address of person doing rectification, blending, compounding, reduction, flavouring, colouring, bottling and the like if such person is other than the manufacturer; (3) The Commissioner of Excise, on receipt of such application after causing an enquiry if necessary and on being satisfied that there is no objection to approve the label and that the conditions laid down in sub-rule (2) of Rule 11 have been fulfilled, may approve the label in Form IL 4-B. After approval, one copy shall be returned to the applicant and one copy to the Andhra Pradesh Beverages Corporation Ltd. shall be retained for further use by the Commissioner of Excise in his office. However, the approval in Form IL 4-B. does not by itself entitle any intending Exporter to export liquor or beer to the other States without following the other conditions laid down regarding the issue of Export Permits. The export shall be done only through the Andhra Pradesh Beverages Corporation Limited which has been vested with exclusive privilege of export. (4) Any holder of D2 licence or B2 licence for manufacture of Indian Liquor or Beer as the case may be desiring to export Indian Liquor and Beer outside the State from his licensed premises, shall apply to the Commissioner through the Andhra Pradesh Beverages Corporation Limited for granting the issue of an export permit in Form IL 4 and shall bear a Court Fee Stamp of requisite value as per the provision the Indian Stamp Act, 1899. The application shall b e accompanied by an import permit granted by the Excise authority of the State to which the liquor has to be exported. 12. Issue of an export permit :- O n receipt of an application in Form IL-4 the Commissioner may, after such enquiry as he may consider necessary and on being satisfied that there is no objection to issue the export permit applied for, issue the permit, subject to the following conditions, namely : (1) That the applicant has paid and produced the challan in original in token of having credited into the Government treasury the excise duty at the rates in force for the Indian Liquor proposed to be exported; or that he has furnished a suitable Bank guarantee from a Scheduled Bank situated in Andhra Pradesh State preferably at the place where the guarantee has to be tendered, covering the entire excise revenue due on the consignment to the satisfaction of the authority competent to grant such permit. (2) That the applicant has paid and produced the original challan in token of having credited into the Government treasury export fee at the following rates : (i)Beer, Cider, Ale, Stout, Porter or other fermented liquor usually made from malt or foreign liquor Rupees Two per bulk litre (ii) Any other Indian Liquor, excluding arrack Rupees Two per bulk litre (iii) Malt Spirit/Grape Spirit Rupees Two per bulk litre. 12A. Furnishing of Verification Report :- T h e exporter shall obtain a verification report from the excise officer at the destination of the consignment and furnish it to the authority who issued the export permit, within twenty one days after expiry of the validity of the export permit, failing which the excise duty paid, shall accrue to the Government or the bank guarantee furnished shall be invoked and encashed amount adjusted towards Government revenue. No new permit shall be issued until verification reports for the previous consignments are furnished. 12B. . :- If the Officer incharge of the importing State makes a report of short receipt in the consignment in his verification report the export permit issuing authorities of exporting State shall collect Excise Duty at the prevailing rate on short receipt of consignment. If the duty is not paid within (3) days the same may be collected by invoking the Bank Guarantee before issuing fresh permit. 13. Form of permit and despatch of copies :- (1) The export permit shall be issued by Commissioner in Form IL.5 bearing a machine number in one series for the whole of the State, after making four copies thereof. (2) The first copy of the permit shall be kept in the record of the Office of the Commissioner of Excise the second copy of the export permit shall be sent by post to the excise authority of the State to which the Indian Liquor has to be exported, the third copy shall be handed over to the applicant and the fourth copy shall be sent to the Excise Officer incharge of the distillery or brewery or the place within whose jurisdiction the licensed premises of the applicant is situated and the fifth copy shall be sent to the Andhra Pradesh Beverages Corporation Limited. (3) The applicant shall after paying the export fee and the excise duty or furnishing the bank guarantee in lieu of the excise duty and obtaining the export permit in Form IL-5 shall apply to the excise officer to whom the fourth copy of the permit has been sent through the Andhra Pradesh Beverage Corporation Limited to issue the export pass in Form IL-6. 14. Export should be as authorised :- The export of liquor shall be from and to any particular place or premises and through the route mentioned in the export permit. The consignment of liquor shall not be disposed of in transit or exported otherwise than authorised in the export permit; if the permit holder has to export consignments at different places, separate export permits shall be obtained therefor. 15. Consequences of misuse :- xxxxx] Transport Permit 16. Occasion for transport permit :- T h e transport permit may be issued authorising movement of Indian Liquor and Foreign Liquor within the State in the following cases namely. (a) from one unit of the Andhra Pradesh Beverages Corporation Limited to another unit of the Andhra Pradesh Beverages Corporation Limited: (b) from the Andhra Pradesh Beverages Corporation Limited to Military Canteen; (c) from the licensed premises of Military Canteen Stores Department Distributor-cum-wholesale to the licensed premises of Military Canteen licences in Form IL (21) and IL (24-A); (d) from units of the Andhra Pradesh Beverages Corporation Limited to the licensed premises of Retail shop (IL 24) or Bar premises (IL 17) or Club premises (IL 20). (e) from the Andhra Pradesh Beverages Corporation Limited or Retail Licensed shop premises to other places on specified occasions; (f) from the Distillery/Brewery to the Andhra Pradesh Beverages Corporation Limited Units: (2) The transport permit may be issued authorising through transport of Indian Liquor, Foreign Liquor and Beer. 17. Application for transport permit :- (1) The Andhra Pradesh Beverages Corporation Limited desiring to transport Indian Liquor and Foreign Liquor from Distillery/Brewery to their units or from one unit to other unit, shall apply : (a) in case both the units are in the same District to the Excise Superintendent of that District or an Excise Officer authorised by the Commissioner. (b) in case the units are in different Districts, to the Excise Superintendent of the District from which the Indian Liquor and Foreign Liquor is transported or an Excise officer authorised by the Commissioner from which the liquor is transported. (c) in case transport is from a unit of the Andhra Pradesh Beverages Corporation Limited to retail shop or to a bar, club, premises or Military Canteen to the Excise Superintendent or an Excise Officer authorised by the Commissioner. (2) The application shall be in Form IL.7 and shall bear a Court fee stamp the requisite value as per the Indian Stamp Act,1899. (3) (a) In case of through transport permit application shall be made to the Commissioner of Excise, Andhra Pradesh. (b) The application under clause (a) shall be in Form I.L 7 (B) and shall bear a Court fee Stamp of the requisite value as per the Indian Stamp Act, 1899. 18. Issue of permit :- (1)Any officer not below the rank of an Assistant Excise Superintendent authorised by the Commissioner may, after making such enquiry as he may consider necessary and on being satisfied that the excise duty on the Indian Liquor to be transported has been paid, issue a transport permit for transport of Indian Liquor in Form IL-8. bearing machine numbers in one series for the whole State after making copies thereof. The original of the transport permit shall be kept in the record of the Office of the Excise Superintendent. The duplicate shall be sent by post to the Excise Superintendent of the district to which the Indian Liquor is to be transported, in case the licensed premises are in different districts. The triplicate shall be handed over to the applicant or to the person authorised by him to transport it. The quadruplicate shall be sent to the Excise Officer having jurisdiction over the place to which the Indian Liquor is to be transported; and the quadruplicate shall be sent to the Assistant Commissioner of Excise (Enforcement) having jurisdiction over the place to which the Indian Liquor is being transported. (2) Where the transport is from a Distillery or Brewery to the Andhra Pradesh Beverages Corporation limited or Canteen Stores Department the officer incharge shall issue a distillery or brewery pass on prepayment of excise duty in case the Indian liquor is released for consumption within the State. Every such pass shall be deemed as a transport permit for the purpose of the rules. (3) Every applicant, for a transport permit will ensure that in respect of transport permit already received by him during the week ending with Saturday to Friday, submits a declaration and return in Form IL-7(A) so as to reach the Excise Superintendent/an Excise Officer authorised by the Commissioner on the following Monday. The Excise Superintendent/an Excise Officer authorised by t h e Commissioner shall be competent to reject issuing further transport permits if the dealer fails to furnish the declaration and statement in Form IL-7(A) in respect of Transport permits received by him earlier within the stipulated time. (3A) The Consignment of Indian Liquor shall correspond with the entries in the transport permit and any variation shall render the transport as without a permit. In case, for any reason the description of Indian liquor and the quantity mentioned in the transport permit issued, cannot be consigned, the transport permit shall be surrendered un-utilised to the issuing Authority within 24 hours of the expiry of its validity. (4) (i) In case of through transport of Indian Liquor, Foreign Liquor and Beer, the Commissioner of Excise may after making such enquiry as he may consider necessary and on being satisfied that the movement of the liquor/beer is not in contravention of any law for the time being in force and that it will not be unloaded within the Andhra Pradesh State, issue a permit for transport of the liquor/beer through the Andhra Pradesh State, in Form IL 8 (A), bearing machine number in one series after making copies thereof. The original of such permit shall be retained as office copy. Duplicate, triplicate and quadruplicate shall be made over to the applicant. The transporter shall surrender the triplicate and quadruplicate to the concerned authority at the check posts of entry and exit respectively to the State of Andhra Pradesh and obtain endorsements in the duplicate copy to that effect. (ii) Non-compliance of the provisions of clause (i) or the conditions laid down in the through transport permit, shall disqualify the transporter for grant of through transport permit in future. The transporter shall also be liable for penalty under the provisions of the Act. 19. Transport permit holder to give intimation of the arrival of the consignment :- Immediately after the consignment covered by the transport permit is received the transport permit holder shall intimate in Form IL-9 to the Excise Officer having jurisdiction [x x x x] of the receipt of the consignment. 20. Verification of consignment :- ********] 21. Transport should be as authorised :- (1) The transport of Indian Liquor shall be from and to any particular place or premises and through the route mentioned in the transport permit. The Indian Liquor shall not be moved into or partly unloaded at any other place or premises other than that mentioned in the transport permit. (2) If the permit holder has more than one licensed premises separate transport permit shall be obtained therefor. (3) The number of vehicle by which the Indian Liquor, Foreign Liquor consignment is intended to be transported and also the date and time of departure of the vehicle shall be intimated to the concerned Excise Officer having jurisdiction over the area in writing by the consignor, in IL10-A atleast one hour before the vehicle actually moves with the consignment. (4) The copy of the transport permit intended to the consignee issued under Rule 18 of the above said Rules shall accompany the consignment and without this, the consignment of Indian Liquor shall not move. (5) The transport permit shall also contain the numbers of the vehicles by which it is transported and the way bill number under which it is transported with date of transport, time of departure etc. A consignment transported under a permit not containing these details will be treated as unauthorised movement. (6) The Andhra Pradesh Beverages Corporation Limited] should also submit a return in Form I.L. 10-B to the Excise Superintendent of the District immediately after the consignment of Indian made Foreign Liquor booked is moved and the return should be sent not later than the next day. A copy of such return shall also be sent to the Excise Superintendent having jurisdiction over the place of destination of the consignment. (7) An endorsement on the permit by the local Excise Superintendent or his nominee shall be obtained wherever the vehicle breaks down or the route is to be changed due to natural calamities. (8) Where the route of movement of the consignment passes through any check-post of the Excise Department or of the Commercial Taxes Department the transporter shall get the transport permit and way bill stamped at the Check-Post failure to do so, shall be treated as unauthorised transport and violation of the conditions of the transport. 22. Consequences of misuse :- *********] 23. Licences for sale :- Licences for sale of Indian Liquor and Foreign Liquor shall be of the following categories, namely, (i) [***] (ii) [****] (iii) Bar Licence" (on licence in Form IL.17) :The holder of a bar licence (on licence) in Form IL.17 shall be permitted to sell Indian liquor and Foreign liquor in open bottles, glasses or pegs for consumption within the licensed premises of the Hotel, Restaurant or Bar, but shall not sell Indian liquor and Foreign liquor for removing it out of the licensed premises. Such licence shall be granted in Municipal towns and within a belt area of 1 Km from the periphery of Municipalities, Municipal Corporations and within a belt area of 5 Km. from periphery of Municipal Corporations and Tourism centres (except places of religious tourism) as notified by the Department of Tourism of the State Government : Provided that in respect of bars in Star Hotels (3 star and above) licence can be granted anywhere in the State. (iii) (a) In House Bar Licence (on licence in Form IL -17A) :The Andhra Pradesh Tourism Development Corporation Limited shall be granted licence in Form IL-17A to sell Indian Liquor and Foreign Liquor in open bottles, glasses or pegs for consumption within the lincensed premises of the Guest Houses run by it. (iii) (b) Beer Pub (on licence in Form IL - 17B) :The Andhra Pradesh Toursim Development Corporation Limited shall be granted licence in Form IL-17B to sell only Beer in open bottles for consumption within the licensed premises of the facilities run by the Andhra Pradesh Tourism Development Corporation Limited (iv) [***] (v) Storage licence for warehouse (in Form FL-19):-The holder of the licence in Form IL-19 shall be permitted to store deposit or keep duty paid Foreign Liquor and Indian Liquor belonging to the holders of licences in Form IL-29 at the licensed warehouse in sealed bottles and cases, but he shall not remove or transport any stock of liquor from the licensed warehouse to the licensed premises for sale except under transport permit issued by the competent authority nor shall he allow sale to be conducted at the licensed warehouse. (vi) Club Licence (on Licence' in Form IL 20) :_The holder of the licence ('on licence') in Form IL 20 shall be permitted to sell Indian Liquor and Foreign in [***] glasses or pegs for consumption within the licenced premises of the club by the bona fide members, but he shall not sell the Indian Liquor and Foreign Liquor for removing it out of the licenced premises of the Club. Provided that the licence holder shall not purchase or stock Indian Liquor and Foreign Liquor in bottles of sizes less than 750 ml. except beer. (vii) Military canteen licence (on licence in Form IL-21) :_The holder of the licence in Form IL-21 shall be permitted to sell Indian Liquor and Foreign Liquor, in open bottles glasses or pegs for consumption within the licensed premises within the military canteens or clubs, but he shall not sell the liquor for removing it out of the licensed premises within the military canteen or club. (viii) Occasional licence ('on licence in Form IL-22) :_The holder of the licence in Form IL-22 shall be permitted to sell Indian Liquor and Foreign Liquor in open bottles, glasses or pegs for consumption within the licensed premises in the fairs, festivals or on other specified occasions, but he shall not sell the liquor for removing it out of the licensed premises at such places. (ix) [****] (x) [****] (xi) Military Canteen Retail Licence (Off) Licence in Form IL.24-A :_The holder of licence in Form IL 24-A shall be permitted to sell Foreign Liquor and Indian Liquor to the bona fide defence personnel including Ex-service men in sealed or capsuled bottles of all liquors including beer in quantities as per the scale prescribed for defence personnel by Government of India from time to time, but he shall not allow consumption at the licensed premises. (xii) Military Canteen Stores Department Distributor-cum-wholesale licence :_The holder of the licence in Form IL 29 shall be permitted to draw liquor from the Distilleries/Breweries situated in Andhra Pradesh and sell Indian Liquor and Foreign Liquor in quantity not less than 9 litres in a sealed or capsuled bottles at any one time and in any single transaction to licensees holding licence in Form IL 21 and IL.24-A but he shall not carry on retail sale or allow consumption of the liquor in the licensed premises. (xiii) Retail Licences ('Off Licence') in Form IL.24 :_The holder of the Licence in Form IL.24 shall be permitted to sell Indian liquor and Foreign liquor in sealed or capsuled bottles in quanities not exceeding 6 Quart bottles of all Liquor other than beer and 12 quart bottles of beer at any time or in any single transaction; but he shall not allow consumption on the licensed premises. (xiv) Special Licence ('Off Licence in Form 31) :_The holder of the licence ("Off licence") in Form IL31 shall be permitted to sell Foreign liquor in bottles to the International Air Passengers transiting the Air Port who are required to wait at the Air Port Transit Lounge reserved for the said Passengers before commencing. (xv) Permit Room Licence (On licence) in Form IL-24B:- The holder of the licence in Form IL-24B shall be permitted to allow consumption of Indian Liquor, Foreign liquor and beer in the licensed premises by the customer who purchased such indian liquor, foreign liquor and Beer from the IL-24 (retail shop) of the same licensee. Such holder of the licence in Form IL 24-B (permit room) for consumption of liquor will be allowed in existing IL-24 shops in places having a population of more than 10,000: Provided that no such permit room shall be granted in Municipal Corporation and within a belt area of 5 kms. area from the periphery of Municipal Corporation, in Municipalities and within a belt area of 1 Km. from the periphery of Municipalities and in notified Tourism Centres. 24. Period of the Licence :- Every licence other than the occasional licence in Form IL 22 or Special licence shall be valid for a lease year commencing from the 1st April, ending with 31st March of the succeeding year, subject to payment of annual licence fee in one lumpsum : Provided that the licences issued on or after the 1st April, shall be valid upto the end of 31st March of the succeeding year. *[Provided further that the lease of all the licenses issued under the Andhra Pradesh Indian Liquor and Foreign Liquor Rules, 1970 and subsisting as on the 31st March, 2000 is hereby extended upto the 10th April, 2000. 25. Licence fees :- (1) The annual licence fee for each of the licences except IL-17 and IL-24 referred to in Rule 23, shall be as amended from time to time at the rates as shown in the schedule appended to these Rules. The annual licence fee for a lease year shall be paid before the commencement of the lease year to which it relates in one lump sum : Provided that the annual licence fee for the licenses in Form IL-17 referred to in Rule 23 shall be as amended from time to time, at the rates shown in the Schedules appended to these Rules. The annual licence fee for a lease year shall be paid before commencement of the lease year to which it relates in one lump sum or in two equal instalments or in a manner as notified from time to time. Where the licence is issued before 31st May of the lease year, the first instalment, i.e., half of the annual licence fee shall be paid into the Government Treasury through a challan before the issue of licence together with a bank guarantee from a Scheduled Bank situated in Andhra Pradesh in Form IL-30-A or fixed deposit receipts/National Saving Certificate for an amount equal to half of the annual licence fee. The bank guarantee shall be valid for a period of seven months. The second instalment of the annual licence fee i.e., half of the annual licence fee, shall be remitted into the Government Treasury on or before 1st October of the lease year, failing which the licence shall stand cancelled automatically on the expiry of such due date and subject to the conditions prescribed in Form IL-28-B. In the event of failure to remit the instalment on due date, the licence shall stand cancelled automatically and all the deposits/bank guarantees shall stand forfeited to the Government. Provided further that the licensees of IL-17(Bar) Licences shall be permitted to pay 1/3rd of the annual licence fee, together with a bank guarantee of a Scheduled Bank situated in Andhra Pradesh in Form IL-30 or fixed deposit receipts or National Savings Certificate for an amount equal to 2/3rd of the annual licence fee. The second and third instalment of the annual licence fee of 1/3rd each shall be remitted on or before 1st July and 1st October of the lease year respectively, subject to payment of interest @ 18% per annum on 1/6th of Annual licence fee from 1st April to 1st July of the lease year. (6) If a licence is surrendered in the middle of the lease year, the licence fee shall be payable upto the 31st March of that lease year in which the surrender becomes effective : Provided that on a representation received by him from the licensee of an IL24 licence on or before 15th May, 1998, the licensing authority may withdraw such licence with immediate effect and such withdrawal, and sixth of the annual licence fee and the amount, if any, due from such licensee to the Government shall be deducted out of the amount paid by the licensee towards the licence fee and the balance of such amount, if any, shall be refunded and the bank guarantee furnished by such licensee, if any, shall be released. (7) In case a licence is refused, the fee paid shall be refunded (8) The licence fee shall be paid into the concerned Government Treasury in the District in which the licensed premises is located. (9) The annual licence fee for the licences in Form IL.24 referred to in Rule 23 shall be amended, from time to time, at the rates as shown in the Schedule appended to these Rules. The annual licence fee for a lease year shall be paid before the commencement of the lease year to which it relates in one lumpsum or in three equal instalments or in a manner as notified from time to time. Where the licence is issued before the 31st May of the lease year, the first instalment i.e., 1/3rd of the annual licence fee shall be paid into the Government Treasury through a challan before the issue of licence, together with a Bank Guarantee of a Scheduled Bank situated in Andhra Pradesh in Form IL.30 or Fixed Deposit Receipt/National Savings Certificate for an amount equal to 2/3rd of the annual licence fee. The Bank Guarantee shall be valid for a period of 7 months. The 2nd and 3rd instalment of the annual licence fee of 1/3rd each shall be remitted into Government Treasury on or before 1st July and 1st October of the lease year respectively in such case, the fixed deposit receipt or bank guarantee or National Savings Certificate proportionate to that amount shall be returned to the licensee otherwise such deposits or bank guarantee shall be adjusted against the instalments of the licence fee due on 1st July and 1st October respectively : Provided that in respect of licence granted during the lease year, the annual licence fee shall be on the following scale : (a) Licences other than occasional or special licences granted between 1st April and 31st May. Full annual licence fee (b) Licences other than occasional or special licences granted between the 1st June and 31st July. Five sixth of the annual licence fee. (c) Licences other than occasional or special licences granted between the 1st August and 30th September. Two third of the annual licence fee (d) Licences other than occasional or special licences granted between the 1st October and 30th November. One half of the annual licence fee. (e) Licences other than occasional or special licences granted between the 1st December and 31st January. One third of the annual licence fee. (f) Licences other than occasional or special licences granted between the 1st February and 31st March. One sixth of the annual licence fee. Provided further that if the Licences are granted in June, July, August and September of the lease year, the applicants for licences have to pay 50% of the licence fee before the issue of licences together with a Bank Guarantee/Fixed Deposit Receipt/National Savings Certificate for a like amount valid for a period of 7 months and the remaining 50% of the Licence fee has to be remitted into Government Treasury on or before 1st October of the lease year according to the scale laid down at (b) and (c) above and if the licences are granted in October, November, December, January, February and March of the lease year, the applicants for licences have to pay the licence fee in one lumpsum before the issue of licence as laid down in (d), (e) and (f) in the scale given above. (10)****** (11) Where a licence stands cancelled or suspended for any violation of the rules and conditions of licence, the Commissioner of Prohibition and Excise may order forfeiture of the deposit/Bank Guarantee furnished by the licensee either in full or in part depending upon the nature of violation and such forfeited deposit/Bank Guarantee shall be made good by the licensee within the time fixed by the Commissioner of Prohibition and Excise. In case the licensee fails to make good the extent of forfeited deposit/Bank Guarantee within the time fixed the licence automatically stands cancelled. 25A. Privilege fee :- Whenever Indian liquor or foreign liquor is supplied to the holder of the licence in the Form IL-17A or IL-17B or IL-20, a privilege fee shall be levied at the rate of 10% of the Sale Price of the Andhra Pradesh Beverages Corporation Limited charges for the same liquor to the licensees in Form 24 : Provided that such privilege fee shall not be applicable to the clubs licenced under second proviso to Rule 29(2)(b)(i). 26. Licensing authorities :- Subject to the provisions of sub-sections (2) and (4) of Section 15 read with sub-section (2) of Section 14 of the Act : (i) the Prohibition and Excise Superintendent shall be competent to grant, subject to such directions or instructions as may be issued by the Commissioner of Excise, from time to time : (a) [****] (b) a storage licence for warehouse in Form IL 19 where the wholesale licence in Form IL-29 is granted to him; and (c) a bar licence in Form IL.17. (cc) an in house bar lience in Form IL-17A/Beer Pub in Form IL- 17B. (d) Military Canteen Retail licence in Form IL-24A (off licence). (e) Permit Room licence in Form IL-24B (On licence) (ii) [***] (iii) the Commissioner shall be competent to grant- (a) [***] (b) a storage licence for warehouse in Form IL 19 where the Wholesale [xxxx] licence is granted by him. (c) a bar licence in Form IL.17. (cc) an in house bar lience in Form IL-17A/Beer Pub in Form IL- 17B. (d) [***] (e) a club licence in Form IL-20. (f) a military canteen licence in Form IL-21. (g) Occasional licence in Form IL 22. (h) Distributors licence in Form IL-27. (i) Military Canteen Stores Department Distributor-cum-Wholesale licence in Form IL 29. (j) Special licence for possession and issue of foreign liquor to International Air Passengers, transiting the Air Port who are required to wait at the Air Port transit lounge reserved for the said passengers before commencing journey in Form IL.31. (iv) Where a licence is granted by the Commissioner of Excise under sub-rule (iii), the Excise Superintendent shall issue the licence in the prescribed form. 26A. . :- (1) (a) An application for the renewal of the licence shall bear a Court fee stamp of the requisite value as per provisions of the Indian Stamp Act, 1899 and shall be submitted to the authority competent to renew the licence, one month in advance of its expiry together with a challan in original in support of having paid the required licence fee : Provided that the Commissioner of Prohibition and Excise may, subject to such terms and conditions as he may deem fit to impose permit the licensee to submit application on such date as may be specified for renewal of licence before the expiry of the period of the licence and also to pay the licence fee in such manner as he deems fit; Provided further that the Commissioner of Prohibition and Excise for the special reasons to be recorded therein (subject to such terms and conditions as he deem fit to impose may consider to) entertain the application for renewal upto 30th April of every year with a rate of Rs.100/- for each day of delay (and in accordance with the guidelines issued by the Government from time to time) after the expiry of the period of the licence. (b) Before issue of a licence the licensee shall execute a counter part agreement in Form IL-17, or IL-17A, or IL-17B, or IL-28 (other than licences under IL-24)/IL-28-A (Licenses under IL-24) as the case may be on the stamp paper of requisite value as per the provisions of the Indian Stamp Act, 1899. (2) In case the application for renewal of licence is made as prescribed in sub-rule (1) and if the licence is not duly renewed and returned before the licence expired, the licensee shall have the right to carry on business till its renewal is refused and the fact intimated. If the application is not made within time it shall not however be open to the licensee to continue the business on the expiry of the licence. (3) [***] 27. Persons not eligible for grant of licence :- The following persons are not eligible for grant of licences,- (i) Persons below the age of twenty one. (ii) Persons who are undischarged insolvents or who have been convicted of offences under the provisions of the Act or the Customs Act, 1962 or Narcotic Drugs and Psychotropic Substances Act, 1985, (Central Act 61 of 1985) or convicted under the Andhra Pradesh intoxicating Liquors (Prohibition of Advertisements) Act, 1 9 7 8 or convicted of non-bailable offences or are habitual offenders. (iii) Persons suffering from leprosy or other contagious disease only in cases where such persons have to handle the stocks of liquor or beer in premises or elsewhere personally. (iv) [***]. (v) defaulters in the payment of excise revenue to the Government. 28. Number of licences :- Subject to such directions which the Government may issue in this regard, from time to time, the Commissioner shall be competent to fix number of licences to be granted in an area having due regard to requirement, public order, health, safety and such other factors as he thinks fit. Subject to such directions or instructions as the Commissioner may give in this behalf, the licensing authority may grant licences in each category and to each person in any area. 29. Restrictions on the grant of certain licences :- (1) A licence in Form IL-17, IL-17A, IL-17B, (except for beer pubs in boats run by Andhra Pradesh Tourism Development Corporation Limited) IL.19, IL.20, IL.21, IL.22 involving consumption of liquor at the premises shall not be granted : (i) unless the premises has : (a) a minimum plinth area of 25 sq. metres : Provided that in respect of licence in Form IL-20 the minimum area should be as specified in sub-rule (2)(b) of this Rule. (b) a separate bar room and restaurant within the licensed premises duly approved by the Commissioner where liquor and meals are served for consumption; (c) Sanitary equipment like wash basin, water closet; (d) Facility for cooking and serving complete meals of good quality to the consumers; (e) Air Conditioning or Air Cooling facility; (f) Adequate vehicle-parking arranagement. (ii) Within 100 metres from educational institution recognised by the Government, places of public worship such as Temples registered by the Endowments Departments, Mosques registered with the Wakf Board Churches and Hospitals : Provided that in the limits of Municipal Corporations the distance restriction mentioned above shall be 50 metres. ExplanationHospital means any hospital which is managed or owned by a local authority, State Government or Central Government or any private hospital having a provision of atleast (30) beds. (iii) within 500 metres of predominantly residential areas but licences may however be sanctioned if the proposed bar premises is located on a main road used for shopping purposes: Provided that the above restriction shall not be applicable to clubs and Star Hotels (3 Star and above) and the Star Hotels should be certified by the Tourism Department of the State or Central Goverment. (iv) [***] ExplanationFor purposes of clauses (ii) and (iii) the distance referred to therein shall be measured from the midpoint of the entrance of the proposed bar premises along the nearest path by which pedestrians ordinarily reach, to the midpoint of the nearest entrance of educational institution or a place of public worship or the entrance of the first house of the predominantly residential area, as the case may be. (v) within 50 metres of a High way. (2) No licence shall be granted : (a) [***] (b) In Form IL 20 unless, (i) the applicant is a registered club under Societies Registration Act, 1860 with a bona fide membership of not less than 500 members and functioned as a club for not less than three years : Provided that the clubs which are not registered under the Societies Registration Act, 1860 and which are not proprietary and are managed by a duly elected body of persons shall also be considered for grant of licence subject to the condition that all the funds received by them are duly accounted for running the club and the profits are not distributed and appropriated by any individual or firm as per their bye-laws; Provided further that the clubs which are not registered under Societies Registration Act, 1860 and which are proprietary in nature i.e., owned by individuals, partnership firm or companies shall also be considered for grant of license on payment of licence fee on par with a "On Licence" in Form IL17". (ii) the club is located in its own premises or premises allotted by the Government exclusively for setting up such club or located in a private premises taken on long lease for a period of atleast 10 years from the date of first application for grant of new licence and having a minimum area of 1,500 Sq. mts. including built up area of atleast 500 Sq. mts. Of this, a minimum area of 50 Sq. mts. has to be set apart for bar room; and. (iii) the club has facility for not less than 3 items out of the following items, namely : (a) billiards; (b) lawn tennis or table tennis; (c) shuttle badminton or ball badminton; (d) gymnasium or health club; (e) swimming pool. (c) In Form IL 21, unless the Officer in Command of the Station with the prior approval of the Military Canteen Department makes the application : Provided that the Commissioner may refuse grant of licence for reasons to be recorded. (d) in Form IL.22 unless the Collector or/and District Magistrate has accorded approval in consultation with the police and the health authorities; (dd) In Form IL.24, (i) within 50 metres of Highway; (ii) to a person who is already a holder of licence in Form IL-24. (e) in Form IL-24-A unless the officer in Command of the Station, with the prior approval of the Military Canteen Department makes the application; (f) in Form IL 29 unless the Military Officer incharge of the Military Canteen Stores Department makes the application. (3) No licence shall be granted (a) in Forms IL.17 and IL.19 unless the applicant produces the permision or the no objection certificates from the local authority concerned as to the sale of liquor at the premises by the applicant. (b) in Forms IL.17, IL.19,IL.24 and IL-24B unless the applicant produces the Lease Deed on a Stamp paper for the proposed licenced premises from the owner of the premises. (4) No licence shall be granted in Form IL-24B unless: (a) in Forms IL 24 (retail) shops for which IL24B licence is sought for is located in a place whose population is more than 10,000: Provided no such permit rooms will be granted in Municipal Corporation and within a belt area of 5 kms. from the periphery of the Municipal Corporations, in Municipalites and within a belt area of 1 km. from the periphery of the Municipalites and in the notifed Tourism Centers; (b) The applicant is a holder of IL24 (retail) licence; (c) Premises having plinth area of minimum 10 sq.mts with the facilities of sanitary such as wash basin, water closet and drinking water; (d) the premises is atleast 100 metres away from the places of public worship, educational institutions and hospitals; Explanation (1):= 'Hospital' means any hospital which is managed or owned by a local authority, State Government or Central Government or any private hospital having a provison of atleast (30) beds. Explanation (2):- 'Place of Public Worship' means a temple registered with the Endowment Department, Mosque and Church and includes other religious institutions, as State Government may by order specify in this behalf. Explanation (3):- 'Educational Institution' means any primary schools, middle school and high schools recognised by the State Government or Central Government or any college affiliated to any University established by law; (e) premises shall be within or attached to IL24 licensed premises. (5) [****] 30. Application for licence :- (1) The application for the grant of a licence shall be in Form IL.11/IL.11-B and may be addressed to the Prohibition and Excise Superintendent of the district where the applicant's premises is to be licensed or other authority competent to grant licence. (2) Every application shall be accompanied by 1/3rd of the annual licence fee of the proposed IL-24 shop licence in the shape of demand draft obtained in favour of the licensing authority and a treasury challan of rupees five thousand only towards non- refundable application fee for the proposed IL-24 shop licence and a list specifying the kinds and description of the liquor which the applicant wishes to sell at the premises. (3) The applicant before issue of the licence, shall execute a counter part agreement in Form IL 28-IL28-A or IL28-B as the case may be, on the stamp paper of requisite value as per provisions of the Indian Stamp Act, 1899. 31. Procedure for grant of licence :- (1) On receipt of an application, the Prohibition and Excise Superintendent may, after making such enquiry as he may think necessary, to ascertain the bona fides of the applicant and his solvency and verifying other particulars furnished in the application including the genuineness of the liquors proposed for sale : (a) in case he is competent to grant the licence and if he is satisfied that the applicant is eligible for grant of the licence and that the statutory requirements are fulfilled, collect the fees in the manner provided therefor and grant the licence, or if he is not so satisfied, reject the application, after recording his reasons; or (b) in case he is not competent to grant the licence applied for, submit the case, with his recommendation to the Commissioner through Deputy Commissioner. (2) [***] (3) Where an application is made direct to the Commissioner he may refer it to the Excise Superintendent for enquiry and report as provided in sub-rule (1). After receiving the report of the Excise Superintendent under under sub-rule (1) or under this sub-rule, the Commissioner may in case he is competent to grant the licence and if he is satisfied that the applicant is eligible for the grant of the licence and that statutory requirements are fulfilled, collect the fee in the manner provided therefor and grant the licence or if he is not satisfied, reject the grant of licence, after recording his reasons. (4) The licensing authority may grant with prior approval of the Commissioner of Prohibition and Excise, retail licence in Form IL-24 to the Distilleries Association having a licence under the A.P. Distillery Rules, 1970 or A.P. Brewery Rules, 1970 or the Andhra Pradesh Beverages Corporation Limited having a licence under the A.P. Distillery Rules, 1970 or A.P. Brewery Rules, 1970. Such licensee shall not sell any liquor at a price above its Recommended Maximum Retail Price : Provided that Recommended Maximum Retail Price shall be incorporated in the label after the same is indicated by the Andhra Pradesh Beverages Corporation Limited. (5) The following procedure shall be adopted for the selection of applicants for grant of IL-24 licence in respect of shops notified under Rule 2 of the Andhra Pradesh Excise (Lease of Right to Sell Indian Liquor, Foreign Liquor and Beer in Retail under IL-24 Licences) Rules, 1998. (a) Where there is only one application for a shop, the procedure prescribed under sub-rule (1)(a) shall be followed. (b) Where there are more than one application for a shop, the Excise Superintendent shall make such enquiry as he may think necessary to ascertain the bona fide of the applicants and their solvency and other particulars furnished in the application to determine their eligibility or otherwise for the grant of licence as per rules. The selection for grant of licence among the eligible applicants shall be by drawal of LOT by the Collector in the presence of the applicants who are available at the time of selection as notified under Rule 2 of the Andhra Pradesh Excise (Lease of Right to Sell Indian Liquor, Foreign Liquor and Beer in Retail under IL-24 Licences) Rules, 1998. (c) In case the selected applicant is not willing to take the licence, the deposit shall stand forfeited to the Government. (d) The successful applicant shall sign his name or affix his thumb impression against the relevant entry in the register maintained for the purpose. (e) Where the successful applicant is not available in the place of selection, the deposit submitted by him, shall be forfeited and the selection may be made by taking a fresh LOT after deleting his name. The procedure shall be continued till the selection of applicant for the shop is finalised. 32. Failure to comply with directions entails rejection of application :- Normally 15 days time shall be allowed to the applicant to rectify defects if any, or to comply with other directions of the authority competent to grant the licence. Failure to remit fees or to rectify t h e defects or to comply with other directions relating to the premises, within the time allowed shall entail rejection of an application. 33. Communication of Orders :- A s soon as an order is passed on the application it shall be communicated to the applicant. 34. Issue and commencement of licence :- (1) When a licence is granted by a competent authority, the licence may be signed and issued either by the Prohibition and Excise Superintendent or the Assistant Excise Superintendent of the district where the premises is to be licensed. (2) Mere grant of a licence shall not entitle the licensee or confer on him, any right to commence business until the licence has actually been issued. 35. Sale permitted at the licence premises only :- (1) The licensee shall sell the liquor only at the premises specified in the licence. (2) No change or alteration of the licensed premises shall be made nor the licensed premises shifted elsewhere without the prior approval of the Commissioner of Prohibition and Excise. Provided that in the case of a licensed premises in respect of any IL24 licence shifting from one location to another can be permitted only within the same revenue village or town or Excise Station limits only in the case of Municipal Corporation, by levying a fee of Rs.10,000/-. 36. Sign board to be affixed to the shop :- In a conspicuous position in front of every shop, there shall be a board on which should be displayed prominently the description and number of licence under which sales are effected and the name of the licensee. The display shall be in English and in the regional language of the locality. 37. Hours of business :- (1) The licensee in the case of 'Off licence' shall transact business from 10-30 a.m. to 10-30 p.m. or as notified by Government, from time to time. (2) The licensee in the case of 'On licence' shall transact business from 11-00 a.m. to 11.00 p.m. : Provided that the licensee in the case of 'On - licence' in respect of five (5) star hotels shall transact business from 11-00 a.m. to 12.00 midnight. Provided further that the Commissioner of Prohibition and Excise with the approval of the Government may during the course of Excise year bring about any change in the hours of business and the licensees shall observe such changed timings accordingly. (3) The licensee in the case of 'Permit Room' (On licence) shall transact business from 10.30 a.m. to 10.30 p.m. or as notified by the Government, from time to time. 37A. Dry Days :- The licenced premises shall be closed and no business transacted on the following days declared as dry days : (a) [****] (b) The following days during the year : (i) 26th January. (Republic day) (ii) 15th August. (Independence day) (iii) 2nd October (Gandhi Jayanthi) (c) [***] Provided that the licensee shall not be entitled to any compensation whatsoever for the closure of the shop. 38. Licensee not to transfer the licence without authority :- (1) No licensee shall except with the sanction of the Commissioner transfer his licence to any other person. The Commissioner may allow such transfer of licence on payment of the prescribed fee and on production of a certificate to the affect that no cases involving contravention of Excise Act and Rules framed thereunder are pending against him and also on production of Sales Tax and Income Tax Clearance Certificates : Provided that instead of permitting a licence to be transferred, the Commissioner may require the transferee to take out a fresh licence on payment of fees. (2) The fee payable by any licensee for the privilege of having the transfer of his licence to any other person shall be 10% of the fee chargeable for grant or renewal or continuance of such licence. (3) Mere change in the name by keeping the entity intact does not amount to transfer-of licence. In such cases the Commissioner may allow change in the trade name subject to payment of fee of rupees thousand only and on production of Certificates referred to in sub- rule (1) above. (4) When there are only two partners in the firm holding the licence and one of them withdraws or expires, the entity of the firm is changed from partnership to proprietory. It amounts to transfer of licence. (5) Conversion of a proprietory concern into a firm or a company or a firm into a company and vice versa shall amount to transfer of licence. 39. Licensee not to declare any person to be or not to be his partner :- No licensee shall, except with the prior permission of the licensing authority get any other person included as partner to his business, or get an existing partner excluded : Provided that where there was dissolution of partnership, it shall be notified to the Commissioner. 40. On death of a licensee :- A licence issued under these rules shall be only to the person named therein and on his death the heir or legal representatives may apply for continuance of the licence in his name to the licensing authority within thirty days of the death of the licensee. If the licensing authority is satisfied, he may with the prior approval of the Commissioner continue the licence in the name of the heir or legal representative of the deceased licensee. 41. Licensee not to stock unauthorised Indian Liquor and Foreign Liquor :- The licensee shall not stock or sell in the licenced premises Indian Liquor or Foreign Liquor of any kind which he is not authorised to buy, stock or sell under the provisions of Act or Rules, Regulations or Orders made thereunder. 41A. The licensee not to stock, Indian Liquor or Foreign Liquor at unauthorised place :- The licensee shall not stock Indian Liquor or Foreign Liquor in any place other than the licenced premises. The licensee shall be held responsible for any Indian Liquor or Foreign Liquor unauthorisedly kept outside or nearby the licenced premises. 42. Strength of liquor :- No Indian Liquor or Foreign Liquor other than Gin, Beer, weaker in strength than 35 deg. U.P. shall be sold under any licence granted under these rules. In the case of Gin the strength shall not be less than 35 deg. U.P. : Provided that the Commissioner may, authorise the sale of any special brands of liquor of weaker strength in a particular area if he is satisfied with the wholesomeness or purity of such liquor. 43. Indian Liquor or Foreign Liquor not to be adulterated :- The Indian Liquor or Foreign Liquor offered for sale or stored in the licenced premises shall not be of substandard deteriorated, spurious or adulterated and the licensee shall not tamper with the Indian Liquor or Foreign Liquor in any manner so as to alter their quality, strength, nature or quantity. 44. Adulterated Indian Liquor or Foreign Liquor or Beer to be seized :- It shall be competent for the inspecting officer, on finding any Indian Liquor or Foreign Liquor unfit for use substandard, adulterated or spurious or in respect of which it is believed that some substance has been admixed so as to make it unfit for consumption by any process or manner, to stop it from being sold and to seize the same forthwith and take necessary further action as per rules. 45. Liquor or Beer shall not be given or sold to certain persons :- No liquor or beer shall be sold or given to the following persons namely : (i) lunatics; (ii) persons known or believed to be in a state of drunkenness; (iii) persons about whom it is known or suspected that they are likely to participate in the commission of sedition, insurrection, breach of peace or any other similar offence threatening public peace and tranquility; (iv) employees of the Police, Excise and Railway Departments or Chauffers of motor vehicles while engaged in discharging their duties; (v) soldiers in uniform and the camp servants of military officers in their uniform; (vi) person below 21 years of age. 45A. Restrictions on customers in the Bar :- In the case of Bars, the 'Customer' intending to avail the service facility in the Bar, shall not ask for or be served Indian Liquor or Foreign Liquor in full bottles of any size and he/she shall be served liquor only in pegs or open glasses. 46. Bottles for sale to carry labels :- Every bottle of Indian Liquor kept for sale shall carry Excise Adhesive label on the cap of the bottle in addition to the manufacturer's label as approved by the Commissioner of Excise under Rule 4. 47. Sale of Indian Liquor or Foreign Liquor duty paid :- The licensee shall sell only duty paid Indian Liquor or Foreign Liquor. 48. Standard weights and measures to be kept :- The licensee shall use only standard measures as may be prescribed by the Commissioner, from time to time. The measures and weights should be got duly stamped by the Weights and Measures Department. 49. Objectionable publicity prohibited :- *******] 50. Certain acts prohibited in the licensed premises :- Gambling, dancing or any other acts of disorderliness within the licenced premises shall be strictly prohibited. 51. Harbouring of certain persons prohibited :- Persons who are known or believed to have been convicted of any non-bailable offences, who are reputed prostitutes and habitual offenders shall not be employed nor shall they be allowed to assemble or remain in the licenced premises, and if such persons visit licensed premises the matter shall be forthwith reported to the nearest Police Station by the licensee. 52. Provision for a night watchman :- No person other than a watchman shall be allowed to stay in the licensed premises during night time beyond the hours specified for closure of business. 53. Employment of servants :- (1) No women shall be employed in shop for the sale of Indian Liquor or Foreign Liquor without the special permission of the Commissioner. No male person shall be appointed for such a purpose without the prior permission of the licensing authority and every such person whether male or female, before being employed shall obtain from the licensing authority, a Nowkarnama in Form IL- 12 on payment of a fee of Rs.100. (2) Employment in any capacity of any person whose age is below 21 years or who is suffering from leprosy or other contagious disease for the purpose of sale, import, export or transport of Indian Liquor and Foreign Liquor within or without the licenced premises is strictly prohibited. (3) All illegal things done in connection with the manufacture, transport, import, export or possession or sale of Indian or Foreign Liquors, [x x x x] or known to have been done in contravention of the provisions of the Act or the rules made thereunder by the servants of the licensee shall forthwith be reported to the licensing authority by the licensee, and such orders regarding continuance or otherwise of such servants in service as may be issued by the Excise Superintendent shall be carried out by licensee. (4) Every act of the servants shall be deemed to be an act of the licensee. Any notice, intimation or order given to a person nominated by the licensee shall be deemed to have been given to the licensee. 54. Intimation to Excise Officer :- The licensee shall give notice of three clear days about the arrival of any consignment to the Excise Officer concerned so that he may have reasonable time and opportunity to inspect the consignment before the seals or packages are opened. 55. Consignments to be opened only in the presence of the Excise Officer :- The Licensee shall open the boxes, or packages of all Indian Liquor and Foreign Liquors received in the licenced premises only in the presence of and after inspection by the local Excise Officer or in his absence, by any other excise officer duly authorised in this behalf. If any box, packet, package or bottle is found doubtfully, carelessly o r insufficiently sealed, the licensee shall produce it forthwith before the Excise Officer for noting down such damages. The articles insecurely sealed or fastened may be returned by the licensee to the consignor with the prior approval of the Commissioner. The Commissioner may allow in such an event, replenishment of stock without fresh payment of duty. The Commissioner shall be competent to relax the application of this rule in special circumstances. 56. No breakages or losses in transit allowed :- The licensee is not entitled as against the Government, for any compensation or refund or reduction of duty for any loss in breakage while stocks are in transit. 57. Licensee to maintain accounts :- The licensee shall maintain full and day to day accounts of liquors or beer received and disposed of in Form IL-13 the pages of which are machine numbered serially. He shall also maintain such other returns as may be required by the Commissioner, and he shall, for each month, send monthly statements and returns before the 5th of the following month in the forms as may be fixed by the Commissioner to the concerned licensing authority and local Excise Inspector. All registers should be got authenticated before use by the Excise Superintendent. 57A. Licensee to maintain brandwise accounts :- (i) The holder of licence in Form IL 24 Retail IL 17 (Bar) and IL 20 (Club) shall also maintain the Daily Brand-wise Account in Form IL 13-A and furnish a statement before the 5th of each month to the Excise Superintendent and the local Excise Inspector. The Register shall be got authenticated by the Excise Superintendent before use and the pages machine numbered serially. (ii) [x x x x x] 58. Entries in the daily accounts register :- (1) The licensee shall enter in columns 15,16 or the remarks column of the register in Form IL-13 the full particulars of transit permit or passes and documents of trip sheets [x x x x] pertaining to the stocks received or disposed of by him. (2) The moment a bottle is opened, the holder of licence in Form IL-17 (Bar) and IL-20 (Club) shall make an entry in the Daily Sales Register and record the loose balance in each bottle at the end of the day. 59. Statements of accounts to be furnished :- The licensee shall furnish on requisition any statement of accounts, statistics or any other particulars to the licensing authority or to any other officer of the Excise Department not below the rank of a Sub-Inspector. 60. Monetary transactions with Officers prohibited :- Any kind of monetary transactions unconnected with the official purpose between the licensee and the personnel of the Excise, Police and Revenue Department is strictly prohibited. 61. Officers authorised to inspect premises :- Any officer not below the rank of an Excise Sub-Inspector may enter and inspect the licensed premises during the working hours and inspect and verify all the accounts, registers and stocks. It shall be competent for such inspecting officer to take such samples as might be necessary, or to take charge of such records and registers as might be necessary, and it shall be incumbent on the licensee to offer reasonable assistance for such inspecting officer to inspect, verify and to take samples. For any records removed from the premises, the Excise Officer should give a receipt or in the alternative make an entry in the inspection book in this regard. 62. Inspection book to be maintained :- A n inspection book in Form IL-14 with machine numbered pages shall be kept in the shop for the use of the inspecting officers, and the licensee shall be responsible for the safe custody of it. The inspection book shall be the property of the Government and shall be handed over to the Excise Officer concerned on expiry of the period of licence. 63. Licence to be cancelled under certain circumstances :- If any licence or permit has been obtained by misrepresentation or by any other fraudulent means, the licence or permit so obtained is liable to be cancelled and the licensee or the permit holder is also liable for prosecution. 64. Person holding more than one licence liable jointly and severally for all licences :- If any licensee holds more than one licence and if any one of them is suspended or cancelled under the provisions of the Act or the rules made thereunder, the Commissioner may, for reasons to be recorded in writing order that all or any of the remaining licences or permits be cancelled. 65. Licensee and permit holders to abide by the provisions of the Act etc. :- (1) Every holder of the licence or permit under these rules shall comply promptly with all orders or directions issued from time to time under the Act, and the rules and orders made thereunder and shall abide by all the conditions of the licence. (2) The licensee or the permit-holder or his successors or assignees shall have no claim whatsoever for the continuance or renewal of the licence as the case may be, after the expiry of the period for which such licence or permit was granted. 66. Suspension, withdrawal or cancellation of a licence or permit :- A licence or permit may be suspended, cancelled or withdrawn in accordance with the provisions of Section 31 or Section 32 of the Act. 67. Permit for sacramental Wine for Bishops Houses :- (1) All Imports for Sacramental Wine shall be made through Andhra Pradesh Beverages Corporation Limited only. The Andhra Pradesh Beverages Corporation Limited shall apply in Form IL 25 to the Commissioner of Excise. (2) On receipt of an application, the Commissioner of Excise may, after making such enquiry as he may think necessary to ascertain the bona fides of the applicant and after verifying the other particulars furnished in the application grant the permit applied for in Form IL-26. 68. Conversion of Licence :- Conversion of one category of licence into another by adjustment of licence fee already paid for existing category of licence is permitted. However such conversion should be permitted only at the end of quarter of the year. 69. Transfer of stocks on the expiry of licence period :- Any balance of Indian Liquor, Foreign Liquor and Beer found unsold at the expiry of the period of lease and licence, shall be permitted by the licensing authority to be handover to the licensee, provided that the licensee obtains a Licence for the succeeding lease year. SCHEDULE 1 SCHEDULE SCHEDULE (See Rule 25) Sl.No. Category of Licence Licence Fee (1) (2) (3) 1. I.L.15 wholesale licence for the sale of all kinds of Indian liquor and/or Beer not to be consumed on the premises (`Off' licence). In respect of licence granted by the Excise Superintendent under Rule 26 read with Section 15 (2) (a) of the Act : Rs.4,00,000 (Rupees four lakhs) per year irrespective of population of the place where the shop is located. In respect of licence granted by the Commissioner of Excise under Rule 26 read with Section 15(2)(c) of the Act : Rs.6,00,000 (Rupees six lakhs) per year irrespective of population of the place where the shop is located. 2. IL.17 Bar licence for the sale of all kinds of Indian liquor, Foreignliquor and Beer to be consumed on the premises of Bar (On licence) (a) Rs.4,00,000 (Rupees Four lakhs only) per year in places where the population of the village/town/city does not exceed 10,000; (b) Rs.5,50,000 (Rupees Five lakhs fifty thousand only) per year in places where the population of the village/town/city is above 10,000 but does not exceed 50,000; (c) Rs.9,25,000/- (Rupees Nine lakhs twenty five thousand only) per year in places where the population of the village/town/city is above 50,000 but does not exceed 3,00,000; (d) Rs.11,35,000 (Rupees Eleven lakhs thirty five thousand only) per year in places where the population of the village/town/city is above 3,00,000 but does not exceed 7,00,000; and (e) Rs.13,30,000 (Rupees Thirteen lakhs thirty thousand only) per year in places where the population of the village/town/city is above 7,00,000 : Provided that the licence fee in respect of Bar situated within a belt of 5 Kms., from the periphery of Municipal Corporations shall also be at the rate of licence fee of Bar situated within the limits of Municipal Corporations; Provided further that the licence fee in respect of Bar situated within a belt of 1 Km., from the periphery of Municipalities, and Notified areas shall also be at the rate of licence fee of Bar situated within the limits of such Municipalities and Notified areas; Provided also where Bar falls within the belt area of a Municipal Corporation as well as a Municipality and Notified area, the licence fee payable shall be the fee applicable to the Bar situated in the belt area of the Corporation. 2(a) IL-17A In House Bar licence for the sale of all kinds of Indian Liquor Foreign Liquor and Beer to (a) Rs. 1,00,000/- (Rupees one lakh ) per year in places where the population of the village/town/city does not exceed 3,00,000/- be consumed on the premises of In House Bar (On Licence) run by the Andhra Pradesh Tourism Development Corporation Limited (b) Rs. 2,00,000/- (Rupees two lakhs) per year in places where the population of the village/town/city is above 3,00,000/- 2(b) IL-17B Beer Pub Licence for sale of Beer to be consumed on the premises of in Beer Pub (On Licence) run by Tourism Development Corporation Limited. Rs. 1,00,000/- (Rupees one lakh)per year. 3. IL 18 Refreshment room licence for refreshment rooms at Airports or Railway Stations for the sale of all kinds of Indian liquor, Foreign liquor, and/or Beer to be consumed on the premises (`On' licence) (a) Rs.16,200/- per year in places where the population of the village/town/city does not exceed 10,000/- (b) Rs.21,600/- per year in places where the population of the village/town /city is above 10,000 but does not exceed 50,000/- (c) Rs.32,400/- per year in places where the population of the village/town/city is above 50,000 but does not exceed 3,00,000; and (d) Rs.43,200/- per year in places where the population of the village/town/city is above 3,00,000; Provided that the licence fee in respect of Refreshment rooms situated within a belt of 5 Kms. from the periphery of Municipal Corporations of Hyderabad, Vijayawada and Visakhapatnam shall also be at the rate of licence fee of Refreshment rooms situated within the limits of aforesaid Corporations; Provided further that the licence fee in respect of refreshment rooms situated within a belt of 1 Km. from the periphery of Municipalities and Notified areas shall also be at the rate of licence fee of Refreshment Rooms situated within the limits of such Municipalities and Notified areas; Provided also where a Refreshment Room falls within the belt area of Corporation as well as a Municipality and Notified areas the licence fee payable shall be the fee applicable to the Refreshment Rooms situated in the belt area of the Corporation. 4. IL.19 Storage licence for Godown for storage of all kinds of Indian Liquor,Foreign Liquor and/or Beer. (a) In respect of holder of wholesale licence in Form I.L.15 (District-wide) Rs.30,000 (Rupees thirty thousand) per year irrespective of the population of the place where the Godown is located. (b) In respect of holder of licence in Form I.L.15 (Statewide) Rs.30,000/- (Rupees thirty thousand per year irrespective of the population of the place where the Godown is located. (c) In respect of holder of Distributor licence in Form I.L.27 Rs.30,000/- (Rupees thirty thousand) per year irrespective of the population of the place where the Godown is located. 5. I.L. 20 Club licence for the sale of all kinds of Indian Liquor Foreign Liquor, and/or Beer to the members of the Club to be consumed on the premises of the Club (`On' licence) (a) Rs.1,25,000/- (Rupees one lakh twenty five thousand only) per yearin places where the population of the village/town/city does not exceed 3,00,000. (b) Rs.2,50,000/- (Rupees two lakhs fifty thousand only) per year in places where the population of the village/town/city is above 3,00,000. Provided that_ (i) The license fee in respect of clubs situated within a belt of 5 kilometres from the periphery of Municipal Corporation shall be at the rate of licence fee of clubs situated within the limits of such Municipal Corporation; and (ii) The licence fee in respect of clubs within a belt of 1 kilometre from the periphery of Municipalities and notified areas shall be at the rate of licence fee of clubs situated within the limits of such Municipalities and notified areas; Provided further that where a club falls within the belt area of a Corporation as well as Municipality and Notified area, the licence fee payable shall be the fee applicable to the clubs situated in the belt area of the Corporation. Provided also that in respect of licences granted in favour of Service Clubs attached to Public Institutions and Professional Associations, where membership is restricted and the consumption does not exceed 3000 quarts of IML and 10000 bottles of Beer per year in the lease year for which licence is granted, the licence fee shall be Rs.62,500/- (Rupees sixty two thousand five hundred only) per year. 6. I.L.21 Military Canteen licence for the sale of all kinds of Indian Liquor, Foreign Liquor and/or Beer to be consumed on the premises of Military, Canteen (`On'licence). (a) Rs.1,000 (Rupees one thousand) per year in places where the population of the village/town/city does not exceed 10,000. (b) 1,500 (Rupees one thousand and five hundred) per year in places where the population of the village/town/city is above 10,000 but does not exceed 50,000. (c) Rs.2,000 (Rupees two thousand) per year in places where the population of the village/town/city is above 50,000 but does not exceed 3,00,000; and (d) Rs.2,500 (Rupees two thousand and five hundred) per year in places where the population of the village/town/city is above 3,00,000 : Provided that the licence fee in respect of Military Canteen situated within a belt of 5 Kms. from periphery of Municipal Corporations, Hyderabad, Vijayawada and Visakhapatnam shall also be at the rate of licence fee of Military Canteen situated within the limits of aforesaid Corporations; Provided further the licence fee in respect of Military Canteen situated within 1 Km. belt from the periphery of Municipalities and Notified areas shall also be at the rate of licence fee of Military Canteens situated within the limits of such Municipalities and Notified areas; Provided also where a Military Canteen falls within the belt area of a Corporation as well as a Municipality and Notified area, the licence fee payable shall be the fee applicable to the Military Canteen situated in the belt area of the Corporation. 7. I.L. 22 Occasional licence for sale of all kinds of Indian Liquor, Foreign Liquor and/ or Beer to be consumed (`On' licence). (a) Rs.1,875 (Rupees one thousand eight hundred and seventy five) per each day in places where the population of the village/town/city does not exceed 10,000; (b) Rs.2,500 (Rupees two thousand five hundred) per each day in places where the population of the village/town/city is above 10,000 but does not exceed 50,000; (c) Rs.3,000 (Rupees three thousand) per each day in places where the population of the village/town/city is above 50,000 but does not exceed 3,00,000; (d) Rs.4,000 (Rupees four thousand) per each day in places where the population of the village/town/city is above 3,00,000 but does not exceed 7,00,000 and (e) Rs.4,800 (Rupees four thousand eight hundred) per each day in places where the population of the village/town/city is above 7,00,000. (f) For all clubs having IL-20 licence the fee shall be Rs.2,000/- (Rupees two thousand) per each day. 8. I.L. 24 Retail licence for the sale of all kinds of Indian Liquor, Foreign Liquor and/or Beer not to be consumed on the premises ('Off' licence). (a) Rs.3,00,000 (Rupees Three lakhs only) per year in places where the Liquor, Foreign population of the village/town/city does not Beer not to be consumed on exceed 10,000; (b) Rs.4,50,000 (Rupees four lakhs fifty thousand only) per year in places where the population of the village/town/city is above 10,000 but does not exceed 50,000; (c) Rs. 8,25,000 (Rupees eight lakhs twenty five thousand only) per year in places where the population of the village/town/city is above 50,000 but does not exceed 3,00,000; (d) Rs.10,35,000 (Rupees ten lakhs thirty five thousand only) per year in places where the population of the village/town/city is above 3,00,000 but does not exceed 7,00,000; and (e) Rs.12,30,000 (Rupees twelve lakhs thirty thousand only) per year in places where the population of the village/town/city is above 7,00,000 : Provided that the licence fee in respect of Retail Shops situated within a belt of 5 Kms. from the periphery of Municipal Corporations shall also be at the rate of fee of Retail Shops situated within the limits such Corporations; Provided further that the licence fee in respect of Retail shop situated within a belt of 1 Km. from the periphery of Municipalities and Notified areas shall also be at the rate of licence fee of Retail Shops situated within the limits of such Municipalities and Notified areas; Provided also where a Retail Shop falls within the belt area of a Corporation as well as a Municipality and Notified area the licence fee payable shall be the fee applicable to the Retail shop situated in the belt area of the Corporation. 9. I.L.24-A Military Canteen Retail licence for the sale of all kinds of Indian liquor and/or Beer not to be consumed on the premises (`Off'licence) (a) Rs.1,000 (Rupees one thousand) per year in places where the population of the village/town/city does not exceed 10,000; (b) Rs.1,500 (Rupees one thousand and five hundred) per year in places where the population of the village/town/city is above 10,000 but does not exceed 50,000; (c) Rs.2,000/- (Rupees two thousand) per year in places where population of the village/town/city is above 50,000 but not exceed 3,00,000; and (d) Rs.2,500 (Rupees two thousand and five hundred) per year in places where the population of the village/town/city is above 3,00,000 : Provided that the licence fee in respect of Military Canteen (Retail) situated within a belt of 5 Kms. from the periphery of Municipal Corporation of Hyderabad, Vijayawada and Visakhapatnam shall also be at the rate of licence fee of Military Canteen (Retail situated within the limits of aforesaid Corporations; Provided further that the licence fee in respect of Military Canteen (Retail) situated within a belt of 1 Km. from the periphery of Municipalities and Notified areas shall also be at the rate of licence fee of Military Canteens (Retail) situated within the limits of such Municipalities and Notified areas: Provided also where a Military Canteen falls within the belt area of a Corporation as well as Municipalities and Notified area the licence fee payable shall be the fee applicable to the Military Canteens (Retail) situated in the belt area of the Corporation. 10. I.L.27 Distributor's licence for the sale of all kinds of Indian liquor, Foreign liquor and/or Beer not to be consumed on the premises (`Off' licence) Rs. 6,50,000 (Rupees six lakhs fifty thousand) per year irrespective of the population of the place where the shop is located. 11. IL 29 Military Canteen Stores Department Distributor-cum- Wholesale licence for the sale of all kinds of Indian Liquor, Foreign Liquor and/or Beer not to be consumed on the premises (`Off' licence) Rs.30,000 (Rupees thirty thousand) per year irrespective of the population of the place where the Canteen is located. 12. IL 31 Special Licence for possession and sale of foreign liquor and beer to the Inter- national Air Passengers ('Off licence') No fee 13. IL.24-B (Permit Room) licence for consumption of IL, FL and Beer (On Licence) Rs.1,00,000 (Rupees one lakh only) per year irrespective of the population of the place where the Premit Room is located.