Section 27(1)(c) in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
(c)[ "High way" means National High Way or State High Way and shall not include the part of the National High Way or State High Way which passes within the limits of Municipal Corporation, Municipality or the Gowthan in any village or panchayat area;] [Substituted as per G.O.Ms.No.598, Rev(Ex-II), dated 26.5.2006.]