Section 9(2) in Andhra Pradesh Excise (Grant of licence of selling by Shop and conditions of licence) Rules, 2019
(2)"No Shop for the sale of liquor shall be (i) visible from a National or State Highway, (ii) directly accessible from a National or State Highway and (iii) situated within a distance of 500 Mts. of the outer edge of the National or State Highway or of a service lane along the Highway".Provided that in case of areas comprised in local bodies with a population of 20,000 or less, the distance shall be 220 meters.Provided further that the restrictions in sub-rule (2) shall not apply to the Shops established within Municipal areas.
