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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(ii) in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005

(ii)In-house Beer Pub (in Form TD-2). - The Andhra Pradesh Tourism Development Corporation Limited shall be granted licence in Form TD-2 to sell only Beer for consumption within the licensed premises of the facilities run by the Andhra Pradesh Tourism Development Corporation Limited.