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State of Andhra Pradesh - Section

Section 37 in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012

37. Indian Made Foreign Liquor or Foreign Liquor not to be adulterated.

- The IMFL and FL offered for sale or stored in the licensed premises shall not be substandard, deteriorated, spurious or adulterated and the Licensee shall not tamper with the IMFL and FL in any manner so as to alter their quality, strength, nature or quantity.