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State of Andhra Pradesh - Section

Section 39 in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012

39. Indian Made Foreign Liquor and Foreign Liquor shall not be given or sold to certain persons.

- No liquor 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)Soldiers in uniform and the camp servants of military officers in their uniform;
(v)Persons below (21) years of age.