Section 1 in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
1. Short title extent, commencement and application.
- 1. These rules may be called the Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005.(2)They shall extend to all the areas where the Andhra Pradesh Excise Act 1968 (Act 17 of 1968) is in force.(3)They shall come in to force at once.(4)These rules shall apply for the grant of privilege by shop, conditions governing thereof and transport of Indian made foreign liquor and foreign liquor by such lease holder.
