Section 4(vii) in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005
(vii)Airport transit lounge Licence (in Form AL-1). - The holder of the licence in Form AL-1 may be permitted to sell Foreign Liquor in sealed or capsuled bottles to the international Air passengers transiting the Air port to the extent of their eligibility under the Baggage Rules 1978 made under the Customs Act, 1962 for their own consumption.
