Section 43 in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
43. Harbouring of certain persons prohibited.
- Persons, who are known or believed to have been convicted of any non-boilable offences, who [***] [Omitted 'reputed' as per G.O.Ms.No.598, Rev(Ex-II), dated 26.5.2006.] prostitutes and habitual offenders, shall not be employed nor shall they be allowed to assemble or remain in the licensed premises, and if such persons visit licensed premises the matter shall be forthwith reported to the nearest Police Station by the Lease holder.
