Section 41 in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012
41. Sale of only duty paid Indian Made Foreign Liquor and Foreign Liquor.
(1)The Licensee shall sell only duty paid IMFL and FL(2)The Licensee or his Nowkarnama holder appointed under Rule-44 shall purchase IMFL and FL from the allotted depot of the APBCL only on such terms as may be prescribed. However, the Commissioner of Prohibition & Excise may permit the Licensee to purchase the requirement of IMFL and FL from any other Depot of the APBCL.
