Section 1A in Andhra Pradesh Prohibition Act, 1995
1A. "Buy" or "Buying" includes any receipt including gift.
[(1-B) "Boot Legging Offence" means manufacturing, storing, transporting, importing, exporting, selling of illicitly distilled alcoholic liquor, intoxicating drug or other intoxicant, illegally or clandestinely without a valid license in contravention of the provisions of the A.P. Excise Act, 1968. [Inserted by Act No. 18 of 2020.]Explanation. - For the purpose of this clause "Boot Legging Offence" shall also include knowingly or clandestinely supplying of any raw materials, vessels, receptacles or any substance which is though not expressly prohibited.]
