Section 36 in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012
36. Licensee to sell Indian Made Foreign Liquor and Foreign Liquor of specified Strength.
- The Commissioner of Prohibition and Excise may, authorize the sale of any special brands of IMFL of weaker strength in a particular area, in a particular category of liquor, if he is satisfied with the wholesomeness or purity of such liquor.
