Section 20 in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005
20. The licensee not to stock Indian Liquor or Foreign Liquor at unauthorized place.
- The licensee shall not stock Indian Liquor and Foreign Liquor in any place other than the licensed premises. The licensee shall be held responsible for any Indian Liquor and Foreign Liquor unauthorizedly kept outside or nearby the licensed premises.
