Section 16(2) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
(2)Where the transport is from Distillery or Brewery, to the Andhra Pradesh Beverages Corporation Limited or premises of the Canteen Stores Licence in Form CS-3. the officer incharge shall issue a distillery or brewery pass on prepayment of excise duty in case the Indian Liquor is released for consumption within the State. Every such pass shall be deemed as a transport permit for the purpose of the rules.
