Section 18(3) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
(3)The number of vehicle by which the Indian Liquor - Foreign Liquor consignment is intended to be transported and also the date and time of departure of the vehicle shall be intimated to the concerned Prohibition and Excise Officer having jurisdiction over the area in writing by the consignor, in Form L-10(A) at-least one hour before the vehicle actually moves with the consignment.
