Section 33 in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005
33. Consignments to be opened only in the presence of the Proh. & Excise Officer.
- The licensee shall open the boxes or packages of all Indian liquor and foreign liquors received in the licensed premises only in the presence of and after inspection by the local Proh. & Excise Officer or in his absence by any other Excise officer duly authorized in this behalf. If any box, packet, package or bottle is found doubtfully, carelessly or insufficiently scaled, the licensee shall produce it forthwith before the Proh. & Excise Officer for noting down such damages. The articles insecurely sealed or fastened may be returned by the licensee to the consigner with the prior approval of the Commissioner of Prohibition and Excise. The Commissioner of Prohibition and Excise may allow in such an event, replenishment of stock without fresh payment of duty. The Commissioner of Prohibition and Excise shall be competent to relax the application of this rule in special circumstances.
