Section 36 in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
36. Lease holder to sell Indian Made Foreign Liquor and Foreign Liquor of specified strength.
- The commissioner may, authorise the sale of any special brands of Indian Made Foreign Liquor of weaker strength in a particular area, in a particular category of liquor, if he is satisfied with the wholesomeness of purity of such liquor.
