Section 19 in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005
19. Licensee not to stock unauthorized Indian Liquor and Foreign Liquor.
- The Licensee shall not stock or sell in the licensed premises Indian Liquor and Foreign Liquor of any kind which he is not authorized to buy, stock or sell under the provisions of Act or Rules, Regulations or Orders made thereunder.
