Section 4(3) in Andhra Pradesh (Regulation of Wholesale Trade and Distribution and Retail Trade in Indian Liquor, Foreign Liquor, Wine and Beer) Act, 1993
(3)Until the date on which the Andhra Pradesh Beverages Corporation Limited commences supplying, by wholesale, Indian liquor, Foreign liquor, Wine and Beer to retail dealers or till the date of the expiry of a period of two months commencing on and from the appointed date which ever is earlier, the Government shall as an interim measure, effect supply, by wholesale, of Indian liquor, Foreign liquor, Wine and Beer to Bars, Clubs and Military Canteens and the retail dealers directly through the officers of the Government.
