Section 44 in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
44. Employment of servants.
(1)No women shall be employed for sale of Indian Made Foreign Liquor and Foreign Liquor without the special permission of the Commissioner of Proh. & Excise. No male person shall be appointed for such a purpose without the prior permission of the Prohibition and Excise Superintendent and every such person whether male or female before being employed shall obtain from the Prohibition and Excise Superintendent, a Nowkarnama in form N-1 on payment of a fee of Rs. 100/-.(2)No Nowkarnama shall be granted to the following persons:(i)Persons below 21 years of age,(ii)women,(iii)Persons suffering from any infectious or contagious diseases,(iv)Persons of unsound mind,(v)Persons who in the opinion of the Prohibition and Excise Superintendent is of a bad character.(vi)Persons whose Nowkarnama or licenses has previously been cancelled within the preceding three years.(vii)Persons convicted of any offence under the Andhra Pradesh Excise Act, (Act No.17 of 1968) or the Narcotics Drugs and Psychotropic Substances Act, 1985 (Central Act 61 of 1985) within preceding three years.(viii)Persons convicted under Section 482 to 489 of the Indian Penal Code, 1860 (Central Act 45 of 1860),(ix)Defaulters in payment of an amount due to the State Government under the Andhra Pradesh Excise Act or the Rules made thereuder.(3)All illegal things done in connection with the transport, possession or sale of Indian Made Foreign Liquor and Foreign Liquor or known to have been done in contravention of the provisions of the Act or the or the rules made thereunder by the servants of the Lease holder shall forthwith be reported to the Prohibition and Excise Superintendent, by the lease holder and such orders regarding continuance or otherwise of such servants in service as may be issued by the Prohibition and Excise Superintendent shall be carried out by the lease holder.(4)Every act of the authorized agent or servant shall be deemed to be an act of the lease holder.
