Section 8 in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
8. Import should be authorised.
- The import of Indian Liquor and Foreign Liquor shall be from and to any particular place or premises and through the route mentioned in the import permit. The Indian Liquor and Foreign Liquor shall not be moved into or partly unloaded at any other place or premises or other than at the place mentioned in the import permit.(2)If the permit holder has more than one licensed premises separate import permits shall be obtained therefor.
