Section 2 in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005
2. Application.
- These rules shall apply for the grant of Licence for sale of Indian Liquor and Foreign liquor of selling by in-house as defined in sub-section (18) (A) of Section 2 of A.P. Excise Act, 1968 and transport and sale of Indian Liquor and Foreign Liquor by such licensees.
