Section 18 in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012
18. Sale by outlets of A.P.B.C.L and by the licence holder of a IMFL Manufactory/Brewery.
(1)The District Collector, with the approval of the Commissioner of Prohibition and Excise, may permit the A.P.B.C.L. or a licensee of IMFL Manufactory/Brewery under the Act to open outlets for the sale of IMFL and FL in such areas/localities where the privilege of sale by shop could not be disposed of through selection or when a licence already granted is cancelled and the same could not be re-allotted for any reason.(2)The Commissioner of Prohibition and Excise may permit the A.P.B.C.L. or a licensee of IMFL Manufactory/Brewery under the Act to open outlets for the sale of IMFL and FL anywhere in the State whenever he deems it necessary in public interest.(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.
