Section 21 in Andhra Pradesh Excise (Grant of License of selling by Bar and conditions of licence) Rules, 2005
21. The licensee not to stock Indian Made Foreign Liquor or Foreign Liquor at unauthorized place.
- The licensee shall not stock Indian Made Foreign Liquor and Foreign Liquor in any place other than the licenced premises. The licensee shall be held responsible for any Indian Made Foreign Liquor and Foreign Liquor unauthorizedly kept outside or nearby the licensed premises.
