Section 18(1) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
(1)The transport of Indian Liquor shall be from and to any particular place or premises and through the route mentioned in the transport permit. The Indian liquor shall not be moved into partly unloaded at any other place or premises other than that mentioned in the transport permit.
