Section 27(3) in Andhra Pradesh Excise (Grant of licence to sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules 2007
(3)Manner of Dispatching the Samples. - The samples after following procedure laid down in sub rule (2) shall be forwarded to the Court as specified in sub rule (1) immediately after the drawl of the samples but not later than the succeeding day by any suitable means. A copy of the specimen impression of the seal, used to seal the sample shall be sent to the Chemical Examiner separately by registered post or delivered to him or to any person authorized by him.
