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State of Andhra Pradesh - Section

Section 11 in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005

11. Issue of an export permit.

- On receipt of an application in Form L-4 the Commissioner of Prohibition and Excise may after such enquiry as he may consider necessary and on being satisfied that there is no objection to issue the export permit applied for, issue the permit, subject to the following conditions, namely:-
(1)That the applicant has paid and produced the challan in original in token of having credited into the Government Treasury the excise duty at the rates in force for the Indian Liquor proposed to be exported: or that he has furnished a suitable bank guarantee from a Scheduled Bank situated in Andhra Pradesh State preferably at the place where the guarantee has to be rendered covering the entire excise revenue due on the consignment, to the satisfaction of the authority competent to grant such permit.
(2)That the applicant has paid and produced the original challan in token of having credited into the Government Treasury export fee at the following rates :-
(i) Beer, Cider, Ale Stout, Porter or otherFermented liquor usually made from malt or foreign liquor, Rupees two per bulk litre
(ii) Any other Indian liquors, Rupees two per bulk litre
(iii) Malt, Spirit/Grape Spirit Rupees two per bulk litre