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State of Andhra Pradesh - Section

Section 52 in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012

52. Monetary transactions with officers prohibited.

- Any kind of monetary transactions unconnected with the official purpose between the Licensee and the personnel of the Prohibition & Excise, Police, Revenue Department and the personnel of the A.P.B.C.L is strictly prohibited.