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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(i) in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005

(i)In-house Licence (in Form TD-1). - The Andhra Pradesh Tourism Development Corporation Limited shall be granted licence in Form TD-1 to sell Indian Liquor and Foreign Liquor in glasses or pegs for consumption within the licensed premises of the Guest Houses run by it.