Section 34 in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
34. Lease holder not to stock unauthorized Indian Made Foreign Liquor and Foreign Liquor .
- The lease holder shall not stock or sell in the licensed premises Indian Made Foreign Liquor and Foreign Liquor of any kind which he is not authorized to buy, stock or sell under the provisions of Act or Rules, Regulations or Orders made thereunder.
