Section 4 in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005
4. Licences and Permits.
- See Section 2(18) (A) of A.P. Excise Act, 1968.(i)In-house Licence (in Form TD-1). - The Andhra Pradesh Tourism Development Corporation Limited shall be granted licence in Form TD-1 to sell Indian Liquor and Foreign Liquor in glasses or pegs for consumption within the licensed premises of the Guest Houses run by it.(ii)In-house Beer Pub (in Form TD-2). - The Andhra Pradesh Tourism Development Corporation Limited shall be granted licence in Form TD-2 to sell only Beer for consumption within the licensed premises of the facilities run by the Andhra Pradesh Tourism Development Corporation Limited.(iii)In-house Club licence (in Form C-l). - The holder of the licence in Form C-1 shall be permitted to sell Indian Liquor and Foreign Liquor in glasses or pegs for consumption within the licenced premises of the club by the bona fide members but he shall not sell Indian Liquor and Foreign Liquor for removing it out of the licenced premises of the club.Provided that the licence holder shall not purchase or stock Indian Liquor and Foreign Liquor in bottles of sizes less than 750 ml. except beer.(iv)In-house consumption in Military canteens (Licence in Form CS-1). - The holder of licence in Form CS-1 shall be permitted to sell Foreign liquor and Indian liquor, in glasses or pegs for consumption within the licenced premises by the defence personnel within the military' canteens' or clubs, but he shall not sell the liquor for removing it out of the licensed premises.(v)In-house sale in Military Canteen (Licence in Form CS-2). - The holder of the licence in Form CS-2 may be permitted to sell Foreign liquor and Indian Liquor to the defence personnel including Ex.-service men in sealed or capsuled bottles in quantities as per the scale prescribed for defence personnel by Government of India from time to time, but he shall not allow consu mption at the licensed premises.(vi)Canteen Stores (in-house Storage and supply) Licence (in Form CS-3). - The holder of the licence in Form CS-3 may be permitted to draw liquor from the Distilleries/Breweries situated in Andhra Pradesh and-import Indian Liquor from the Distilleries & Breweries situated anywhere in the Country and Foreign Liquor from the Bonded houses of the Customs Department of Government of India and sell Foreign Liquor and Indian Liquor in quantities of not less than 9 litres in sealed or capsuled bottles at any one time and in any single transaction to the other Military canteens holding licenses in Form CS-1 and CS-2 but he shall not carry on sale or allow consumption of the liquor in the licensed premises as permitted in the Licenses of CS-1 and CS-2.(vii)Airport transit lounge Licence (in Form AL-1). - The holder of the licence in Form AL-1 may be permitted to sell Foreign Liquor in sealed or capsuled bottles to the international Air passengers transiting the Air port to the extent of their eligibility under the Baggage Rules 1978 made under the Customs Act, 1962 for their own consumption.(viii)Event pennit (in Form EP-1). - The holder of the permit in Form EP-1 may be permitted to sell or serve Foreign liquor and Indian liquor in glasses or pegs for consumption within the licensed premises in the fairs, festivals or on other specified occasions, but he shall not sell the liquor for removing it out of the licensed premises at such places.
