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[Cites 0, Cited by 0] [Section 23(5)] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(5)(a) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(a)Notwithstanding anything in any other law for the time being in force, whoever in the local area-
(i)imports, exports, transports, or possesses liquor or any intoxicating drug or cigarettes including beedies and chuttas;
(ii)manufactures liquor or any intoxicating drug;
(iii)cultivates the hemp plant or collects any portion of such plant from which an intoxicating drug can be manufactured;
(iv)sells liquor or any intoxicating drug;
(v)consumes or buys liquor or any intoxicating drug;
(vi)allows any of the acts aforesaid upon the premises in his immediate possession;or
(vii)sells or possesses, prepares or consumes meat or other food stuffs containing meat; shall be punishable with imprisonment for a term which may extend to one month or with fine which may extend to one hundred rupees or with both.