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State of Andhra Pradesh - Section

Section 22 in Andhra Pradesh Excise (Grant of licence of selling by Shop and conditions of licence) Rules, 2019

22. Officers authorized to inspect premises.

- Any officer not below the rank of a Prohibition & Excise Sub - Inspector may enter and inspect the licensed premises during the working hours and inspect and verify all the accounts, registers and stocks. It shall be competent for such inspecting officer to take such samples as might be necessary, or to take charge of such records and registers as might be necessary. An inspection book in Form 1-1 with machine numbered pages shall be kept in the Shop for the use of the inspecting officers.