Section 4 in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017
4. Licenses.
- (i) License in Form-2B may be granted to an establishment licensed by the local authority to serve food such as a Hotel or a Restaurant, for the sale of Indian Made Foreign Liquor and Foreign Liquor in glasses, pegs or in sealed bottles for consumption within the licensed premises but not for removing it out of the licensed premises. Such licence may be granted to the establishments functioning in Nagar Panchayats, Municipalities and within a belt area of 2kms from the periphery of such Municipalities and Municipal corporations and within a belt area of 5kms from the periphery of such Municipal Corporations and in Tourism Centers (except places of religious tourism) as notified by the Department of Tourism of the Central Government or by the State Government in the Tourism policy and in the tourism resorts registered with the Tourism Department in order to promote tourism in the State and Micro Brewery license holders.(ii)Licence in Form-2B(P), may be granted to an establishment licensed by the local authority to serve food such as a Hotel or a Restaurant for the sale of Beer, Wine and Ready to Drink alcoholic beverages in glasses or pegs or in sealed bottles for consumption within the licensed premises but not for removing it out of the licensed premises. Such licence may be granted to the establishments functioning in Municipal Corporations and Tourism centers (except places of religious tourism) as notified by the Department of Tourism of the Central Government or by the State Government in the Tourism Policy in Beach Shacks recognized by the APTDC and in Tourism resorts registered with the Tourism Department to promote tourism in the State.
