Section 4 in Andhra Pradesh Excise (Grant of License of selling by Bar and conditions of licence) Rules, 2005
4. Licence.
- A licence in Form- 2B, may be granted to an establishment licensed by the local authority to serve food such as a Hotel or a Restaurant, for the sale of Indian Made Foreign Liquor and foreign liquor in glasses or pegs for consumption within the licenced premises but not for sale of Indian Made Foreign Liquor and foreign liquor for removing it out of the licensed premises. Such licence may be granted in the establishment functioning in municipalities and within a belt area of 2 kms of the periphery of such municipalities, municipal corporations and within a belt area of 5kms of the periphery of such Municipal Corporations and in Tourism Centers ( except places of religious tourism) as notified by the Department of Tourism of the State Government or Central Government.Provided that the licence holder shall not purchase or stock Indian Made Foreign Liquor and Foreign Liquor in bottles of sizes less than 750ml except beer.Provided further in case of Star Hotels (5 Star and above) certified by the Department of Tourism of the State Government or Central Government, the licence holder may purchase stocks of Indian Made Foreign Liquor and Foreign Liquor in bottles of sizes less than 750 ml".
