Section 41(2) in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
(2)The lease holder shall purchaser Indian Made Foreign Liquor and Foreign Liquor from the allotted depot of the A.P.BCL only on such terms as may be prescribed. However, the Commissioner of Proh. & Excise, may permit the lease holder to purchase the requirement of Indian Made Foreign Liquor and Foreign Liquor from any other Depot of the A.PBCL.
