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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Andhra Pradesh - Subsection

Section 48(1) in Andhra Pradesh Excise (Grant of licence to sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules 2007

(1)The Licensee shall not transport toddy more than ten percent in excess of the entitled quantity. If toddy is found in excess of this limit at the time of inspection. The excess quantity shall be confiscated to Government and released in favour the Licensee on payment of its cost which shall be determined in accordance with prevailing retail price, If fund fit for consumption or otherwise it shall be destroyed under panchanama.