Section 29 in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
29. Import, Export and Transport permits and consequence of misuse.
- The import, export and transport of denatured spirit from one place to another shall follow the route specified therein but it shall not be moved into or partly unloaded at any other place or premises. If permit holder has more than one licenced premises, separate permits shall be obtained. Misuse of a permit entails its cancellation and also the licence held by the permit holder without prejudice to the licensee being made liable for punishment under the Act.
