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State of Andhra Pradesh - Section

Section 51 in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005

51. Statements of accounts to be furnished.

- The lease holder shall furnish on requisition any statement of accounts, statistics or other particulars to the Prohibition and Excise Superintendent or to any other officer of the Prohibition and Excise Department not below the rank of a Prohibition and excise Sub-Inspector.