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State of Andhra Pradesh - Section

Section 49 in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005

49. Lease holder to maintain brand-wise accounts.

- The lease holder shall also maintain in the Daily Brand-wise account in Form R-2 and furnish a statement before 5th of each month to the Prohibition and Excise Superintendent and local Prohibition and Excise Inspector. The register shall be got authenticated by the Prohibition and Excise Superintendent before use and the pages machine numbered serially.