Section 35 in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017
35. Harbouring of certain persons Prohibited.
- Persons, who are known or believed to have been convicted of any non-bailable offences, who are prostitutes and habitual offenders, shall not be employed nor shall they be allowed to assemble or remain in the licensed premises, and if such persons visit licensed premises the matter shall be forthwith reported to the nearest Police Station by the licensee.
