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[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(2) in Andhra Pradesh Excise Act, 1968

(2)No person shall have in his possession any intoxicant in excess of the quantity specified under sub-section (1) except under the authority and in accordance with the terms and conditions of,-
(a)a licence for the manufacture, cultivation, collection, sale, buying or supply of such article, or
(b)a permit; granted by such officer, not below the rank of a Prohibition and Excise Superintendent, as may be prescribed.