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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Andhra Pradesh - Subsection

Section 36(2) in Andhra Pradesh Excise Act, 1968

(2)Where any holder of a licence or permit under this Act or any person in his employ or acting on his behalf is charged with permitting drunkeness on the premises of such holder, and it is proved that any person was drunk on such premises, it shall lie on the person charged to prove that the holder of the licence and the persons employed by him took all reasonable steps for preventing drunkeness on such premises.