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State of Andhra Pradesh - Section

Section 27 in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017

27. Indian Made Foreign Liquor or Foreign Liquor not to be adulterated.

- The Indian Made Foreign Liquor and Foreign Liquor offered for sale or stored in the licensed premises shall not be of substandard, deteriorated, spurious or adulterated and the licensee shall not tamper with the Indian Made Foreign Liquor and Foreign Liquor in any manner so as to alter their quality, strength, nature or quantity.