Section 31 in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005
31. Employment of servants.
(1)No women shall be employed for sale of Indian Liquor and Foreign liquor without the special permission of the Commissioner of Prohibition and Excise. No male person shall be appointed for such a purpose without the prior permission of the Prohibition and Excise Superintendent and every such person whether male or female before being employed shall obtain from the Prohibition and Excise Superintendent, a Nowkamama inform N-l on payment of a fee of Rs. 100/-.(2)No nowkamama shall be granted to the following persons;(i)Persons below twenty one years of age;(ii)Women,(iii)Persons suffering from any infectious or contagious diseases,(iv)Persons of unsound mins,(v)Persons who in the opinion of the Excise Superintendent is of a bad character.(vi)Persons whose Nowkamama or licenses has previously been cancelled within the preceding three years,(vii)Persons convicted of any offence under the Andhra Pradesh Excise Act, (Act of 17 of 1968) or the Narcotics Drugs and Psychotropic Substances Act, 1985 (Central Act 61 of 1985) within the preceding three years;(viii)Persons convicted under Sec. 482 to 489 of the Indian Penal Code, 1860 (Central Act 4 5 of 1860);(ix)Defaulters in payment of an amount due to the State Government under the Andhra Pradesh Excise Act or the Rules made thereunder.(3)All illegal things done in connection with the transport, possession or sale of Indian Liquor and Foreign Liquor or known to have been done in contravention of the provisions of the Act or the rules made thereunder by the servants of the licensee shall forthwith be reported to the Prohibition and Excise Superintendent, by the licensee, and such orders regarding continuance or otherwise of such servants in service as may be issued by the Excise Superintendent shall be carried out by the licensee.(4)Every act of the authorized agent or servant shall be deemed to be an act of the licensee".
