Section 16 in The Andhra Pradesh Prohibition Act, 1995
16. Exemption of bona fide travellers and lawful consignments
Until the Government by notification otherwise direct and subject to such conditions as maybe prescribed, the provisions of this Act shall not be deemed to apply(a)to liquor in the possession of bona fide travellers for their own personal use while passing through any local area in which this Act is in force; or(b)to lawful consignments of liquor carried through or into any such local area.
