Section 8(2) in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
(2)The export permit shall be in Form DS-V Part one shall be sent to the exporter to accompany the consignment, part two shall be sent to the Excise Superintendent of the District from whose jurisdiction the consignment is exported, part three shall be sent by registered post acknowledgment due to the Excise Officer of the State who has issued the import permit or the no objection certificate and part four shall be retained in the office.
