Section 20 in Andhra Pradesh Excise (Grant of License of selling by Bar and conditions of licence) Rules, 2005
20. Licensee not to stock unauthorized Indian Made Foreign Liquor and Foreign Liquor.
- The Licensee shall not stock or sell in the licensed premises Indian Made Foreign Liquor and Foreign Liquor of any kind which he is not authorized to buy, stock or sell under the provisions of Act or Rules, Regulations or Orders made thereunder.
