Section 7 in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
7. Intimation on arrival of consignment.
(1)Immediately after the consignment covered by the import permit is received, the permit holder shall send intimation in Form L-3 to the Prohibition and Excise Superintendent, the officer authorised by the Commissioner. This intimation shall be enclosed with an original challan of remittance of cost of Excise Adhesive Labels, at the rate, as notified by the Commissioner of Excise from time to time.(2)On receipt of such intimation and its enclosure, the Prohibition and Excise Superintendent shall assign verification of imported consignment and affixture of Excise Adhesive labels to an Prohibition and Excise Officer, not below the rank of Prohibition and Excise Sub-Inspector, while providing him such labels. The verifying Officer shall having satisfied himself that the entries of the permits and the available consignment tally each other, arrange affixture of the Excise Adhesive Labels in his presence on the bottles of the consignment and issue certificate of verification under the intimation to the Prohibition and Excise Superintendent concerned.(3)Such verification shall be completed within three days of receipt of intimation of arrival of consignment.Provided that the Prohibition and Excise Officer may for reasons to be recorded in writing and intimated by notice, extend the time for verification upto further period of three days.
