Section 26 in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005
26. Sale of Indian Liquor or Foreign Liquor duty paid.
(1)The licensee shall sell only paid Indian Liquor and Foreign liquor.(2)The Licensees in Forms TD-1, TD-2, C-l and EP-1 shall purchase Indian Liquor and Foreign liquor from the allotted depot of the APBCL only on such terms as may be prescribed. However, the Commissioner of Proh. & Excise may permit , the licensee to purchase the requirement of Indian Liquor and Foreign Liquor from any other Depot of the APBCL.
