Section 24(8) in Andhra Pradesh Distillery (Manufacture of Indian made Foreign Liquor other than Beer and Wine) Rules, 2006
(8)If the Distillery Officer is satisfied that the applicant is entitled under these rules to remove Indian Made Foreign Liquor and that the Excise duty and the cost of Excise adhesive labels has been paid, he shall issue Indian Made Foreign Liquor under a permit in Form-DM 7 sending a copy to the concerned Prohibition and Excise Superintendent of destination.
