Section 8 in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005
8. Licensing authorities.
- The Commissioner of Prohibition and Excise shall be competent to grant the Licenses specified under Rule 4 except in the case of In-house sale in Military Canteen (Licence in Form CS-2) which shall be granted by the Prohibition and Excise Superintendent concerned.
