Section 32A(2) in The Andhra Pradesh Prohibition Act, 1995
(2)Within a period so seven days from the date of commencement of this Act, every licencee shall surrender to the permitting or licensing authority, the entire stock of liquor on the date of such commencement, is in the possession of any holder of any permit or licence which stood terminated under sub-section (1), on such terms and conditions, as may be prescribed.
