Section 28 in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017
28. Adulterated Indian Made Foreign Liquor or Foreign Liquor to be seized.
- It shall be competent for the inspecting officer, on finding any Indian Made Foreign Liquor and Foreign Liquor unfit for use, substandard, adulterated or spurious or in respect of which it is believed that some substance has been admixed so as to make it unfit for consumption by any process or manner, to stop it from being sold and to seize the same forthwith and take necessary further action as per the provisions of the Act.
