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THE ANDHRA PRADESH GAZETTE
PART IV-B EXTRAORDINARY
PUBLISHED BY AUTHORITY
Registered No. HSE/49.
No.2] HYDERABAD, MONDAY, JANUARY ll\_—, 2016.
ANDHRA PRADESH ACTS, ORDINANCES AND
REGULATIONS ETC.
The following Act of the Andhra Pradesh Legislature received the assent
of the Governor on the 8" January, 2016 and the said assent is hereby first
published on the 11" January, 2016 in the Andhra Pradesh Gazette for general
information:-
ACT NO. 2 OF 2016.
AN ACT FURTHER TO AMEND THE ANDHRA PRADESH
(REGULATION OF TRADE IN INDIAN MADE FOREIGN
LIQUOR, FOREIGN LIQUOR) ACT, 1993.
Be it enacted by the Legislature of the State of Andhra Pradesh in
the Sixty-sixth year of the Republic of India, as follows:-
15 (1) This Act may be called the Andhra Pradesh (Regulation of Trade in Indjan
Made Foreign Liquor, Foreign Liquor) (Amendment) Act, 2016. Shart title and
commencement.
(2) It shall come into force at once.
2 In the Andhra Pradesh (Regulation of Trade in Indian Made Foreign Liquor, Foreign Amendment of
Liquor) Act, 1993 (hereinafter referred to as the Principal Act), in section 4.- Bestian 4,
- Act No.15 of
1993.
M
ANDHRA PRADESH GAZETTE EXTRAORDINARY [PART IV-B
in sub-section (1),-
(i) for the words, “the Andhra Pradesh Beverages Corporation Limited, a Corporation wholly
Act 18 of
2013.
owned and controlled by the Government”, the expression “the Andhra Pradesh Beverages
Corporation Limited, the Andhra Pradesh State Beverages Corporation Limited
incorporated under the Companies Act, 2013 or any other Corporation wholly owned,
controlled and authorized by the Government in this behalf”, shall be substituted;
(ii) for the words, “exclusive privilege”, the word “privilege” shall be substituted;
(iii) in the Explanation thereunder, for the words, “the Andhra Pradesh Beverages Corporation
(2)
Amendment 3.
of section 4A.
Amendment 4,
of section 4B.
Limited” the expression “the Andhra Pradesh Beverages Corporation Limited, the Andhra
Pradesh State Beverages Corporation Limited incorporated under the Companies Act,
2013 or any other Corporation wholly owned, controlled and authorized by the Government
in this behalf”, shall be substituted.
In sub-section (2), for the words, “the Andhra Pradesh Beverages Corporation Limited”
the expression “the Andhra Pradesh Beverages Corporation Limited, the Andhra Pradesh
State Beverages Corporation Limited incorporated under the Companies Act, 2013 or
any other Corporation wholly owned, controlled and authorized by the Government in
this behalf”, shall be substituted.
In section 4-A of the principal Act, for the words, “the Andhra Pradesh Beverages
Corporation Limited” the expression “the Andhra Pradesh Beverages Corporation Limited,
the Andhra Pradesh State Beverages Corporation Limited incorporated under the
Companies Act, 2013 or any other Corporation wholly owned, controlled and authorized
by the Government in this behalf”, shall be substituted.
In section 4-B of the principal Act, for the words, “the Andhra Pradesh Beverages
Corporation Limited” the expression “the Andhra Pradesh Beverages Corporation Limited,
the Andhra Pradesh State Beverages Corporation Limited incorporated under the
Companies Act, 2013 or any other Corporation wholly owned, controlled and authorized
by the Government in this behalf™, shall be substituted.
C.S.S.V. DURGA PRASAD,
Secretary to Government,
Law Department.