Section 4(iii) in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005
(iii)In-house Club licence (in Form C-l). - The holder of the licence in Form C-1 shall be permitted to sell Indian Liquor and Foreign Liquor in glasses or pegs for consumption within the licenced premises of the club by the bona fide members but he shall not sell Indian Liquor and Foreign Liquor for removing it out of the licenced premises of the club.
