Section 8B in Andhra Pradesh Prohibition Act, 1995
8B. Penalty for sale, export, import and transport of alcoholic liquor manufactured illegally and clandestinely.
- Whoever in contravention of Section 7-B of this Act indulges in sale, export, import or transport of illicitly distilled alcoholic liquor shall on conviction be liable for imprisonment for a term which shall not be less than one year but which may extend upto eight years and with fine which shall not be less than rupees two lakhs for the first offence and which shall not be less than rupees five lakhs for the second offence;
