Section 44(1) in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012
(1)No woman shall be employed for sale of IMFL and FL without the special permission of the Commissioner of Prohibition and Excise. No male person shall be appointed for such a purpose without the prior permission of the Prohibition and Excise Superintendent and every such person, whether male or female, before being employed shall obtain from the Prohibition and Excise Superintendent, a Nowkarnama inform N-1 on payment of a fee of Rs.1000/-
