Section 35 in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012
35. The Licensee not to stock Indian Made Foreign Liquor or Foreign Liquor at unauthorized place.
- The Licensee shall not stock IMFL and FL in any place other than the licensed premises. The Licensee shall be held responsible for any IMFL and FL unauthorisedly kept outside or nearby the licensed premises.
