Section 4(ii) in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017
(ii)Licence in Form-2B(P), may be granted to an establishment licensed by the local authority to serve food such as a Hotel or a Restaurant for the sale of Beer, Wine and Ready to Drink alcoholic beverages in glasses or pegs or in sealed bottles for consumption within the licensed premises but not for removing it out of the licensed premises. Such licence may be granted to the establishments functioning in Municipal Corporations and Tourism centers (except places of religious tourism) as notified by the Department of Tourism of the Central Government or by the State Government in the Tourism Policy in Beach Shacks recognized by the APTDC and in Tourism resorts registered with the Tourism Department to promote tourism in the State.
