Section 5(2)(c) in Andhra Pradesh Excise (Grant of licence to sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules 2007
(c)has been held guilty either in a departmental proceeding or in a court of an offence under section 37 of the Act for adulteration of toddy by mixing any article injurious to public health or otherwise within the preceding five years.