Section 9(3) in Andhra Pradesh Excise (Grant of licence of selling by Shop and conditions of licence) Rules, 2019
(3)No signages and advertisements of the availability of liquor shall be permitted both on National and State Highways.Explanation : - For the purpose of this rule:(a)"Place of public worship" means a temple registered with the Endowment Department, Mosque registered with Wakf Board and Church established and managed by a registered Christian Organisation / Society and includes such other religious institutions, as the State Government may by order specify in this behalf;(b)"Educational Institution" means any Primary school, Middle School and High School recognized by the State Government or Central Government, Junior College or any College affiliated to any University established by law;(c)"High Way" means National Highway or State Highway as notified by the competent authority;(d)"Hospital" means any hospital which is managed or owned by a local authority, State Government or Central Government or any private hospital and having a provision of at least thirty (30) beds.
