Section 41(2) in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012
(2)The Licensee or his Nowkarnama holder appointed under Rule-44 shall purchase IMFL and FL from the allotted depot of the APBCL only on such terms as may be prescribed. However, the Commissioner of Prohibition & Excise may permit the Licensee to purchase the requirement of IMFL and FL from any other Depot of the APBCL.
