Section 24(5) in Andhra Pradesh Distillery (Manufacture of Indian made Foreign Liquor other than Beer and Wine) Rules, 2006
(5)Every application for a Transport permit for the removal of spirit or liquor shall be made in writing to the Excise Officer and shall be accompanied by a challan in original in support of payment of Excise duty therefore and another challan in support of payment of cost of excise adhesive labels at the rate specified by the Commissioner of Excise from time to time and the certificate or permit required under the foregoing rules, such certificate or permit being either a general or a special one for the purpose of a single removal.
