Section 18 in Andhra Pradesh Excise (Grant of licence of selling by Shop and conditions of licence) Rules, 2019
18. Maximum Retail Price.
(1)The Licensee shall sell IMFL and FL at prices not exceeding the Maximum Retail Price indicated on the labels of the bottles and issue bills to the customers accordingly. A price list of the brands of IMFL & FL kept for sale shall be displayed in a conspicuous place in the Shop for information of the Public.(2)The Shop supervisor, the salesmen or any other person employed by the Corporation of the Shop concerned shall be held responsible for sale of IMFL and FL at retail prices exceeding Maximum Retail Prices fixed.
