Section 24 in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017
24. Licensee not to stock unauthorized Indian Made Foreign Liquor and Foreign Liquor.
- The Licensee shall not stock or sell in the licensed premises Indian Made Foreign Liquor and Foreign Liquor except those stocks purchased from the wholesale depot of Government / Andhra Pradesh Beverages Corporation Ltd. / Andhra Pradesh State Beverages Corporation Ltd. of any kind which he is not authorized to buy, stock or sell under the provisions of Act or Rules, Regulations or Orders made thereunder.
