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State of Andhra Pradesh - Section

Section 45 in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017

45. Monetary transactions with officers Prohibited.

- Any kind of monetary transactions unconnected with the official purpose between the licensee and the personnel of the Prohibition & Excise, Police, Revenue Department and the personnel of the Andhra Pradesh Beverages Corporation Ltd / Andhra Pradesh State Beverages Corporation Ltd is strictly Prohibited.