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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(1) in Andhra Pradesh Excise (Grant of licence of selling by Shop and conditions of licence) Rules, 2019

(1)No liquor shall be sold or given to the following persons namely:
(i)Lunatics;
(ii)Persons known or believed to be in a state of drunkenness;
(iii)Persons about whom it is known or suspected that they are likely to participate in the commission of sedition, insurrection, breach of peace or any other similar offence threatening public peace and tranquility;
(iv)Soldiers in uniform and the camp servants of military officers in their uniform;
(v)Persons below (21) years of age.