Section 15 in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005
15. Sale or consumption permitted in the licensed premises only.
(1)The licensee shall sell the liquor or allow consumption of liquor only in the premises specified in the licence.(2)No change or alteration of the licensed premises shall be made nor the licensed premises shifted elsewhere without the prior approval of the Commissioner of Prohibition and Excise.Provided that such shifting will be permitted solely at the discretion of the Commissioner of Prohibition and Excise.
