Section 3(2) in Andhra Pradesh (Regulation of Wholesale Trade and Distribution and Retail Trade in Indian Liquor, Foreign Liquor, Wine and Beer) Act, 1993
(2)Within a period of one month from the date of commencement of this Act the Government shall, takeover the entire stock of Indian liquor, Foreign liquor, Wine and Beer which on the date of such commencement is in the possession of any holder of a permit or licence which stood terminated under sub-section (1) on such terms and conditions as may be prescribed.Explanation. - For the purpose of this sub-section, the expression "stock of Indian liquor, Foreign liquor, Wine and Beer which on the date of such commencement, is in the possession of any holder of a permit or licence which stood terminated under sub-section (1)" shall include stock in movement on the date of commencement of this Act consequent on the orders place by such holder with the suppliers : in pursuance of permits granted by the competent authority under the Andhra Pradesh Excise Act, 1968 and the rules made thereunder.
