Section 18(1) in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012
(1)The District Collector, with the approval of the Commissioner of Prohibition and Excise, may permit the A.P.B.C.L. or a licensee of IMFL Manufactory/Brewery under the Act to open outlets for the sale of IMFL and FL in such areas/localities where the privilege of sale by shop could not be disposed of through selection or when a licence already granted is cancelled and the same could not be re-allotted for any reason.
