Section 8(a) in The Andhra Pradesh Prohibition Act, 1995
(a)consumes any liquor except in accordance with the provisions of this Act or the Andhra Pradesh Excise Act, 1968, or the terms of any rule, notification, order, licence or permit issued thereunder shall be punished with imprisonment for a term which may extend upto six months or with fine which may extend upto one thousand rupees or with both;
