Section 32 in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017
32. Sale of only duty paid Indian Made Foreign Liquor or Foreign Liquor.
(1)The licensee shall sell only duty paid Indian Made Foreign Liquor and Foreign liquor(2)The Licensee shall purchase Indian Made Foreign Liquor and Foreign liquor from the allotted depot of the Government/ Andhra Pradesh Beverages Corporation Ltd/ Andhra Pradesh State Beverages Corporation Ltd only on such terms as may be prescribed. However, the Commissioner of Prohibition. & Excise may permit the licensee to purchase the requirement of Indian Made Foreign Liquor and Foreign Liquor from any other Depot of the Government/ Andhra Pradesh Beverages Corporation Ltd/ Andhra Pradesh State Beverages Corporation Ltd.
