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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(5) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005

(5)The transport permit shall also contain the number of the vehicles by which it is transported and the way bill number under which it is transported with date of transport, time of departure etc. A consignment transported under a permit not containing these details will be treated as unauthorized movement.