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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(v) in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005

(v)In-house sale in Military Canteen (Licence in Form CS-2). - The holder of the licence in Form CS-2 may be permitted to sell Foreign liquor and Indian Liquor to the defence personnel including Ex.-service men in sealed or capsuled bottles in quantities as per the scale prescribed for defence personnel by Government of India from time to time, but he shall not allow consu mption at the licensed premises.