Section 10(3) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
(3)The Commissioner of Prohibition and Excise, on receipt of such application after causing an enquiry if necessary and on being satisfied that there is no objection to approve the label and that the conditions laid down in sub-rule (2) of Rule 10 have been fulfilled, may approve the label in Form L-4B. After approval, one copy shall be returned to the applicant and one copy to the Andhra Pradesh Beverages Corporation Limited and the other shall be retained for further use by the Commissioner of Prohibition and Excise in his office. However, the approval in Form L-4B does not by itself entitle any intending exporter to export liquor or beer to the other States without following the other conditions laid down regarding the issue of Export Permits. The export shall be done only through the Andhra Pradesh Beverages Corporation Limited which has been vested with exclusive privilege of export.
