Section 19 in Andhra Pradesh Excise (Grant of licence of selling by Shop and conditions of licence) Rules, 2019
19. Employment of servants.
- (i) No woman shall be employed in Retail Outlets.(ii)No person below the age of twenty one years shall be employed for sale of IMFL and FL.(iii)Persons convicted of any offence under the Andhra Pradesh Excise Act, (Act of 17 of 1968) or the Narcotics Drugs and Psychotropic Substances Act, 1985 (Central Act 61 of 1985) within the preceding three years,(iv)Persons convicted under Section 482 to 489 of the Indian Penal Code, 1860 (Central Act 45 of 1860),
