Section 15(1)(b) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005

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State of Andhra Pradesh - Subsection

Section 15(1)(b) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005

(b)in case the units are in different Districts, to the Prohibition and Excise Superintendent of the District from which the Indian Liquor and Foreign Liquor is transported or a Prohibition and Excise Officer authorised by the Commissioner of Prohibition and Excise from which the liquor is transported.

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State of Andhra Pradesh - Subsection

Section 15(1)(b) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005