Section 2 in Andhra Pradesh (Regulation of Wholesale Trade and Distribution and Retail Trade in Indian Liquor, Foreign Liquor, Wine and Beer) Act, 1993
2. Definitions.
- In this Act unless the context otherwise requires,-(1)"appointed date" means the date appointed under sub-section (3) of Section 1 ;(2)"Commissioner" means the officer appointed under Section 3 of the Andhra Pradesh Excise Act, 1968;(3)the words and expression used but not defined in this Act shall have the meanings assigned to them in the Andhra Pradesh Excise Act, 1968 and the rules made thereunder.
