Section 9(1) in Andhra Pradesh Excise (Grant of licence of selling by Shop and conditions of licence) Rules, 2019
(1)"Subject to the approval of the Commissioner of Prohibition & Excise, the Licence holder shall select suitable premises for sale of IMFL and FL within the Municipal Corporation, Municipality, Nagar Panchayat or Village, as the case may be. It shall be at least 100 meters away from the places of Public worship, Educational Institutions and Hospitals."
