Section 24(1) in Andhra Pradesh Distillery (Manufacture of Indian made Foreign Liquor other than Beer and Wine) Rules, 2006
(1)No liquor manufactured or stored otherwise than that under bond shall be removed unless the Excise duty as specified in Rule 10 (if not reduced or exempted by an order of competent authority) and cost of excise adhesive labels as specified by Commissioner from time to time has been paid by the Licensee before such removal.
