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[Cites 0, Cited by 6] [Section 13(1)] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(1)(f) in Andhra Pradesh Excise Act, 1968

(f)use, keep or have in his possession, any materials, stills, utensils, implements of apparatus, whatsoever for the purpose of manufacturing any intoxicant other than toddy; except under the authority and subject to the terms and conditions of a licence granted by such officer, not below the rank of an Excise Superintendent, as may be prescribed :