Section 3 in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012
3. Grant of right to sell Indian Made Foreign Liquor and Foreign Liquor.
(1)Subject to the provisions of these rules, the right to sell IMFL and FL in retail by shops shall ordinarily be granted by way of licence issued after publishing a notification and inviting applications from the public.(2)In the case of shops located in Scheduled Areas the right to sell IMFL and FL in retail by shops shall be granted to local Scheduled Tribe candidates and in case there is no such applicant available it shall be granted to any other Scheduled Tribe candidate and if not available to any other candidate.
