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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(3) in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012

(3)The outlets opened under this rule shall sell IMFL and FL at prices not exceeding the Maximum Retail Price indicated on the labels of the bottles and issue bills to the customers accordingly. The outlets opened by a licensee of IMFL Manufactory/Brewery shall also pay the applicable licence fee and comply with the other relevant provisions of this rule.