Section 18(2) in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012
(2)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 anywhere in the State whenever he deems it necessary in public interest.
