Section 15 in Andhra Pradesh Excise (Grant of licence of selling by Shop and conditions of licence) Rules, 2019
15. Indian Made Foreign Liquor or Foreign Liquor unfit for human consumption to be seized.
- It shall be competent for the inspecting officer, on finding any IMFL and FL unfit for use, substandard, adulterated or spurious or in respect of which it is believed that some substance has been admixed so as to make it unfit for consumption by any process or manner, to stop it from being sold and to seize the same forthwith and take necessary further action as per rules.The Shop supervisor, the salesmen or any other person employed by the Corporation of the Shop concerned shall be held responsible for dilution or brand mixing of liquor or otherwise rendering liquor unfit for human consumption.
