Section 8A in Andhra Pradesh Prohibition Act, 1995
8A. [ Penalty for manufacture or storage of illicitly distilled alcoholic liquor. [Inserted by Act No. 18 of 2020.]
- Whoever in contravention of Section 7-B of this Act indulges in the manufacture or storage of illicitly distilled alcoholic liquor shall be punished with imprisonment for a term which shall not be less than three years but which may extend upto eight years and with fine which shall not be less than rupees two lakhs for the first offence and which shall not be less than rupees five lakhs for the second offence;
