Section 22 in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005
22. Indian Liquor or Foreign Liquor not to be adulterated.
- The Indian Liquor and Foreign Liquor offered for sale or stored in the licensed premises shall not be substandard, deteriorated, spurious or in respect of which it is believed that some substance has been admixed so as to make it unfit for consumption by any process or manner, to stop it from being sold and to seize the same forthwith and take necessary further action as per rules.
